Section 17(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(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.
