Section 16 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
16. Matters to be kept in view in preparing re-partition papers.
- The following shall also be kept in view in preparing the re-partition papers mentioned in the preceding rule: -(i)in allotting land to a tenure-holder, consideration shall be made of-(a)the improvement affected by him in his holding,(b)the situation of any grove held by him; and-(c)the situation of the land held by him as sub-tenant of any other tenure-holder;(ii)where a tenure-holder has to be allotted land in more than one block, he shall except for special reasons, be allotted land on the boundary of the two blocks so as to form a single chak;(iii)where a tenure-holder holds land in more than one village he shall, so far as it is possible, be allotted land on the boundary of the villages so as to form a single chak.
