Section 24A(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(2)Where any land which has been leased or allotted by the Custodian to a displaced person has ceased to be evacuee property and such displaced person has been allotted some other land in lieu thereof on pursuance of any scheme for the consolidation of holdings under this Act, such other land shall be deemed to have been leased or allotted, as the case may be, to such displaced person [x x x] [Omitted by Rajasthan Act 23 of 1959.],
