Section 31(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(2)Such record-of-rights shall be deemed to have been prepared under section 35 of the Himachal Pradesh Land Revenue Act, 1954,(6 of 1954), as applicable to the areas which formed part of Himachal Pradesh immediately before the 1st day of November, 1966 or section 34 of the Punjab Land Revenue Act, 1887 (17 of 1887), as applicable to the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966), as the case may be.
