Section 7(5) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(5)Where the Assistant Consolidation Officer or the Consolidation Officer is of the opinion that a revision of maps and records is not necessary and only corrections are required to be made in revenue records he shall proceed to correct the entries in the revenue records in accordance with the provisions of the Himachal Pradesh Land Revenue Act, 1954 or the Punjab Land Revenue Act, 1887, as the case may be, and the rules framed thereunder.
