Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Holdings (Consolidation And Prevention Of Fragmentation) (Amending And Validating) Act, 1969 12 of 1969 [07 June 1969] CONTENTS 1. Short title 2. Amendment of Section 21, Rajasthan Act 24 of 1954 3. Amendment of Section 27, Rajasthan Act 24 of 1954 4. Amendment of Section 43-A, Rajasthan Act 24 of 1954 5. Validation of Holdings Consolidation Operations SCHEDULE 1 :- Schedule Rajasthan Holdings (Consolidation And Prevention Of Fragmentation) (Amending And Validating) Act, 1969 12 of 1969 [07 June 1969] PREAMBLE An Act further to amend the Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954. Be it enacted by the Rajasthan State Legislature in the Twentieth Year of the Republic of India as follows : - 1. Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 16th June, 1969. 1. Short title :- This Act may be called The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) (Amending & Validating) Act, 1969. 2. Amendment of Section 21, Rajasthan Act 24 of 1954 :- In Sub- section (3) of Section 21 of the Rajasthan Holdings (Consolidation and prevention of Fragmentation) Act, 1954 (Rajasthan Act 24 of 1954), hereinafter referred to as the principal Act, for the expression "in the manner prescribed for the giving of a public notice under Sub-section (2) of Section 5", the expression "in the prescribed manner" shall be and deemed always to have been substituted. 3. Amendment of Section 27, Rajasthan Act 24 of 1954 :- In Section 27 of the principal Act, after Sub-section (2), the following Sub-section shall be added, namely "(3) The State Government, may, from time to time, revise the rates at which the cost of consolidation proceedings is to be assessed and apply such rates with retrospective effect." 4. Amendment of Section 43-A, Rajasthan Act 24 of 1954 :- Section 43-A of the principal Act shall be renumbered as Sub- section (1) thereof, and after Sub-section (1) as so renumbered, the following new Sub-section shall be added, namely: - "(2) On the issue of a notification under Sub- section (1), all applications and proceedings pending before the Consolidation Officer shall be transferred to the Sub-Divisional Officer of the Sub. Division in which the consolidation operations thus closed were being carried out, and all appeals pending before the Settlement Officer (Consolidation) shall be transferred to the Collector, and such Sub-Divisional Officer and sub Collector, shall have and exercise the same powers as were exercised by the Consolidation Officer and the Settlement Officer (Consolidation), respectively." 5. Validation of Holdings Consolidation Operations :- Notwithstanding anything contained in the Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 (Rajasthan Act 24 of 1954), Chapters III and IV of the said Act, shall be deemed to have been brought into force lawfully and avidity in the areas specified in column 1 of the Schedule respectively from the dates noted in column 2 thereof and all operations for the consolidation of holdings undertaken in the said areas before the commencement of this Act shall be deemed to have been validity and properly undertaken. SCHEDULE 1 Schedule THE SCHEDULE (See Section 5) Areas Date of commencement of Chapters III and IV Jaipur district 1st May, 1957. Sawai Madhopur district 1st May, 1958. Pali District 1st May, 1957. Jalore district 1st February, 1958 Bundi district 1st November, 1958 Jodhpur district 1st November, 1958