Section 36(3) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(3)Notwithstanding anything contained in section 32, the Consolidation Officer shall, if necessary, put any lessee or any mortgagee or other encumbrancer entitled to possession, in possession of the holding or tenancy or part of the holding or tenancy to which his lease, mortgage or other encumbrance has been transferred under sub-section (1).
