Section 20(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(1)The Assistant Consolidation Officer, as soon as may be after the publication of the records under section 18 or preparation of records under section 19 prepare-(a)a list of all plots comprised in the holdings of each tenure holder, showing-(i)the area of each plot;(ii)the soil classes of the plots according to the last settlement;(iii)the hereditary rent rates sanctioned for the soil classes at the last settlement or revision operations, whichever is the latest;(iv)the rental value of the plot;(v)the revenue or the rent, as the case may be, of the plot calculated in the manner prescribed;(vi)such other particulars as may be prescribed;(b)a list of each tenure holder, showing-(i)total area held by the tenure holder in all classes of tenures;(ii)the revenue or the rent, as the case may be, for his share;(iii)the rental value of the area held by the tenure holder; and(iv)such other particulars as may be prescribed.
