Section 23(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(2)The cost of consolidation shall be payable by the persons whose ,holdings are affected by the scheme of consolidations except that the case of evacuee land, it shall be payable by an allottee in respect of land, which has been allotted to him on a quas-permanent basis and the custodian in the case of un-allotted lands.
