Section 11 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
11. Preparation of scheme of Consolidation.
- The Consolidation Officer shall after publication of declaration under sub-section (1)of section 14, publication of statement under sub-section (2) of section 20 and decision of objections if any, under section 21, visit each of the estates concerned after giving reasonable notice of his forthcoming visit to the land-owners and tenants thereof and shall appoint a village committee consisting of not less than 5 and not more than 15 members from among the landowners and tenants of the estate or estates concerned who must be-(1)permanent residents of the village; and(2)21 years or more in age and preferably literate.The village Lambardar or members of the Gram Panchayat of the village may be one of the members of that committee. Proportionate representation may also be given to the Harijan right holders and landless agrarian labourers of the village. He shall then record the statements of the landowners, tenants and landless agrarian labourers of the estate or estates concerned and shall put up a scheme for the consolidation of holdings in consultation with the village committee mentioned above.
