Section 46 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
46. Power to vary or revoke scheme.
- A scheme for the consolidation of holdings confirmed under this Act may, at any time be varied or revoked by the authority which confirms it subject to any order of the State Government, that may be made in relation thereto and a subsequent scheme may be prepared, published and confirmed in accordance with the provisions of this Act.
