Section 19 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
19. Declaration regarding revision of records.
- On receipt of the recommendations under sub-section (1) of section 17, the State Government shall publish a notification to that effect and thereupon a revised map and a field book and the record of rights shall be prepared for the village or villages concerned in accordance with the provisions 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 and rules framed thereunder, as if a notification had been issued in respect thereof under the said Acts and rules.
