Section 43 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
43. Suspension of partition proceedings during currency of consolidation proceedings.
- After notification under sub-section (1) of section 14 has been published no proceedings under Chapter IX of the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954), or the Punjab Land Revenue Act, 1887 (17 of 1887), as the case may be, in respect of any estate or a sub-division of an estate which will be effected by the scheme of consolidation shall be commenced, and such proceedings pending shall remain in obeyance during the pendency of the consolidation proceedings.
