Section 22(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(1)The Consolidation Officer shall, after publication of the statement under sub-section (2) of section 20 and decision of objections, if any, under section 21 obtain in prescribed manner the advice of the land-owners and tenants of the estate or estates concerned and thereafter prepare a scheme for the consolidation of holdings in such estate or estates or part thereof, as the case may be.
