Section 17 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
17. Revision and correction of records.
(1)Where on an examination of the village map, field book and the record-of-rights, the Consolidation Officer or the Assistant Consolidation Officer is of the opinion that a revision of maps or records is necessary before proceeding further with the preparation of provisional consolidation scheme, he shall recommend to the State Government accordingly.(2)Where he is of the opinion that a revision of maps and record is not necessary, he shall proceed to carry out in the manner prescribed a field to field partal with the help of the village map and field book and shall correct the entries in the revenue records 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 the rules framed thereunder.
