Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973

(1)The Assistant Consolidation Officer or the Consolidation Officer shall in taking action under section 17, direct the Inspector (Kanungo) to make a field to field partal of the village and submit a report to him showing,-
(a)the total number of plots in the village;
(b)the number of plots which have changed their shapes by division and accertion;
(c)the number of fields and their area created as a result of extension of cultivation;
(d)the number of fields and their area which have remained out of cultivation for more than four years and the reasons therefor;
(e)a list of mistakes detected by him in-
(i)the map,
(ii)the khasra in respect of area and possession, and
(iii)the last jamabandi as a result of checking and test thereof in accordance with the provisions of the Himachal Pradesh Land Records Manual; and
(f)the number and particulars of scattered trees and wells standing in the different plots.