Section 22(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(1)The Consolidation Officer shall cause to be prepared a new record-of-rights in accordance with the provisions contained in Chapter IV of the Punjab Land Revenue Act, 1887 (XVII of 1887), in so far as these provisions may be applicable, for the area under consolidation giving effect to the repartition [and order in respect thereof made] [Substituted vide Punjab Act No. 25 of 1962.] under the preceding section.
