Section 35 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
35. Rights after consolidation.
- Subject to the provisions of section 24 and 25, and with effect from the date on which a tenure holder, in pursuance of the provisions of section 32 enters into possession of the plots allotted to him, his rights, title and interest in his original holdings shall be extinguished and he shall have the same rights, title and interest subject to modification if any, specified in the final consolidation scheme in the plots allotted to him thereunder.
