Section 33 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
33. Management and control of lands for common purposes to vest in Panchayats or State Government.
- As soon as the scheme comes into force, the management and control of all the lands assigned or reserved for common purposes of the village under section 27-(a)in the case of the common purposes specified in clause (2) of section 2, in respect of which the management and control are to be exercised by the State Government shall vest in the State Government; and(b)in the case of any other common purpose, shall vest in the Panchayat of that village; and the State Government or the Panchayat, as the case may be, shall be entitled to appropriate the income accruing therefrom for the benefit of the village community and the rights and interests of the owners of such lands shall stand modified and extinguished accordingly:Provided that in the case of land assigned or reserved for the extension of village abadi or manure pits for the proprietors and non-proprietors of the village, such land shall vest in the proprietors to whom it is given under the scheme of consolidation.
