Section 7(4) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(4)On receipt of the report under sub-rule (3); the State Government shall publish a notification regarding revision of records and thereupon a revised map and a field book and the records of rights shall be prepared for the village or villages concerned in accordance with the provision of the Himachal Pradesh Land Revenue Act, 1954 or the Punjab Land Revenue Act, 1887, as the case may be, and rules framed thereunder as if a notification had been issued in respect thereof under the said Act and rules.
