Section 10 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
10. Disposal of objections under sub-section (2) of section 21.
- The Consolidation Officer on receipt of report from the Assistant Consolidation Officer on the objections under section 21(2) may, except as provided in sub-section (4) of section 21 reject or accept the objection and order corrections and additions to be made in the statement:Provided, however, that before giving his decision the Consolidation Officer shall consult the committee in regard to the objection and the recommendations of the Assistant Consolidation Officer.
