Section 7 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
7. Procedure and proceedings relating to the examination of revenue records.
(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.(2)On receipt of the report of the Inspector (Kanungo) mentioned in sub-rule (1), the Assistant Consolidation Officer or the Consolidation Officer shall check it by making a field to field partal. He shall try to effect during the course of his checking as may reconciliations between tenure-holders (which shall be reduced to writing) as possible, and shall then prepare a report on his findings.(3)The report submitted by the Inspector (Kanungo) as amended by the Assistant Consolidation Officer or the Consolidation Officer shall be forwarded to the State Government accompanied with the opinion of the Assistant Consolidation Officer, giving reasons therefor as to whether revision of maps and records is necessary in that village and a statement showing the number of errors in maps, khasras and jamabandis he has been able to correct by mutual agreements.(4)On receipt of the report under sub-rule (3); the State Government shall publish a notification regarding revision of records and thereupon a revised map and a field book and the records of rights shall be prepared for the village or villages concerned in accordance with the provision of the Himachal Pradesh Land Revenue Act, 1954 or the Punjab Land Revenue Act, 1887, as the case may be, and rules framed thereunder as if a notification had been issued in respect thereof under the said Act and rules.(5)Where the Assistant Consolidation Officer or the Consolidation Officer is of the opinion that a revision of maps and records is not necessary and only corrections are required to be made in revenue records he shall proceed to correct the entries in the revenue records in accordance with the provisions of the Himachal Pradesh Land Revenue Act, 1954 or the Punjab Land Revenue Act, 1887, as the case may be, and the rules framed thereunder.
