Section 15 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
15. Re-partition.
- The Consolidation Officer shall, after obtaining the advice of the committee, carry out re-partition in accordance with the scheme of consolidation of the holdings confirmed under section 29 and shall prepare the following re-partition papers:-(i)a map of the village showing all the existing field numbers, recognised roads and irrigation channels and areas assigned for public purposes, such as burial grounds, places for disposal in red lines or other markings;(ii)another similar village map exhibiting the position emerging as a result of re-partition;(iii)a statement showing the names of the owners of holdings with particulars of field numbers, shares, class of land, tenure area, assessment and encumbrances, if any, after getting the record-of-rights up-to-date;(iv)a statement showing the names of owners of holdings with particulars of all different rights possessed by each individual;(v)a statement showing the compensation payable by or to an owner in order to adjust difference in the value of land exchanged under section 38 of the Act or due to the existence of wells, trees etc. under sub-section (4) of section 26;(vi)a statement showing the names of occupants or holders to whom the new Consolidation holdings are allotted with particulars of field numbers, shares, class of land, tenure area, assessment and encumbrances, if any; and(vii)such other papers as may be considered expedient by the Settlement Officer (Consolidation) in this behalf.
