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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(3) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

(3)The report submitted by the Inspector (Kanungo) as amended by the Assistant Consolidation Officer or the Consolidation Officer shall be forwarded to the State Government accompanied with the opinion of the Assistant Consolidation Officer, giving reasons therefor as to whether revision of maps and records is necessary in that village and a statement showing the number of errors in maps, khasras and jamabandis he has been able to correct by mutual agreements.