Section 15 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
15. Effect of declaration.
(1)On the publication of the declaration under section 14 an estate group of estates or a sub-division of an estate as the case may be, shall be deemed to be under consolidation operations from the date of such publication until the publication of the notification that the consolidation operations have been closed.(2)Where an estate group of estates or a sub-division of an estate is under consolidations operations, the duty of mainting the maps, field book and preparing in annual record under the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) as applicable to the areas which formed part of the Himachal Pradesh immediately before the 1st day of November, 1966, and the Punjab Land Revenue Act, 1887 (17 of 1887) as applicable in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966,(31 of 1966) and the rules framed thereunder, shall stand transferred to the Settlement Officer (Consolidation), and thereupon all the powers conferred on the Collector and Assistant Collector under the said Acts and rules, shall, so long as an estate group of estates or a sub-division of an estate remains under consolidation operations, be exercised by the following officers-
