Section 27 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
27. Land reserved for common purposes.
- Notwithstanding anything contained in any law for the time being in force, it shall be lawful for the Consolidation Officer.-(a)to direct that any land specifically assigned for common purpose shall cease to be so assigned and to assign any other land in its place;(b)to direct that any land under the bed of a stream or torrent flowing within the State shall be assigned for any common purpose; and(c)if in any area under consolidation no land is reserved for any common purpose including extension of village abadi, or if the land so reserved is inadequate, to assign other land for such purpose.
