Section 6 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
6. Consequences of cancellation of declaration made under section 14.
- On cancellation of the notification under section 14, the following consequences shall ensue as from the date of cancellation, namely:-(a)the area shall become subject to the normal revenue administration of the district; and(b)matters which may have been referred to arbitration under sub-section (4) of section 21 shall be transferred to the Court of competent jurisdiction, who shall dispose them of in accordance with the normal law and procedure.
