Section 15A in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
15A. [ Preparation of scheme and principles to be followed in its preparation. [Section 15A was inserted by Bombay 61 of 1958.]
(1)The Consolidation Officer shall, after giving due notice to the land owners concerned and the village committee, visit each of the concerned villages, and shall, in consultation with the village committee, proceed to prepare a scheme for the consolidation of holdings which shall include such statements, records and maps as may be prescribed.(2)In preparing the scheme, the Consolidation Officer shall have regard to the procedure which the State Government may from time to time prescribe in regard to the number of blocks in which the village lands are to be grouped, the manner of allotting new plots to each owner, the recommendations of the village committee and such other matters as may be prescribed.]
