Section 18 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
18. Procedure for eviction and entering into possession.
- The Consolidation Officer shall serve a notice on that person or persons liable to eviction under sub-sect on (2) of section 32 requiring him with in 15 days of the receipt of the notice to vacate the land. If such notice is not complied with within the time specified therein, the Consolidation Officer may exercise the powers of a Revenue Officer under the Himachal Pradesh Land Revenue Act, 1954 or the Punjab Land Revenue Act, 1887 as the case may be, for the purpose of putting in physical possession of the holdings the person entitled thereto.
