Section 21 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
21. Objection on the statement.
(1)Any person may within thirty days of the publication of the statement prepared under section 20 file before the Assistant Consolidation Officer an objection disputing the correctness or nature of any entry in the statement or pointing out any ommission therefrom.(2)The Assistant Consolidation Officer shall, after hearing the parties, if necessary, on the objections filed under sub-section (1) submit his report on those objections to the Consolidation Officer who shall except as provided in sub-section (4) dispose of the objections in the manner prescribed.(3)The decision of the Consolidation Officer shall, except as otherwise provided by or under this Act, be final.(4)Where the objection filed under sub-section (1) involves a question of title and such question has not already been determined by a competent court, the Consolidation Officer shall refer the question for determination to the Arbitrator whose decision shall be final.
