Section 42(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(2)After a notification under sub-section (1) of section 14 has been published and during the pendency of the consolidation proceedings no person, whose land has been notified under section 14 aforesaid and which is the subject matter of pending consolidation proceedings shall cut any tree or demolish any building or structure or water course or water channel or well standing on such land, or remove or appropriate such trees or materials of such buildings, structure, water course, water channel or well or commit any act which is detrimental to or which may diminish the utility or market value of any such land or tree building structure, water course, water channel or well.Explanation. - The word 'person' mentioned in sub-section (2) includes his family member, servant or agent or any person who commits the acts mentioned in sub-section (2) at the instigation or desire, express or implied, of such person.
