Section 5 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
5. Matters pertaining to cancellation of declaration made under section 14.
- Without prejudice to the generality of the power of the State Government to cancel the declaration mentioned in section 14, it may cancel the same on one or more of the following grounds, namely, that-(a)the area is under a development scheme of such a nature which, when completed, would render the consolidation inequitable to a section of the peasantry;(b)the area has suffered from some calamity from which it will take some time to recover;(c)the village is so much torn up by factions as to make any consolidation work very difficult;(d)cultivation in any village is scattered coupled with interspersal of uncultivated patches and consolidation of holdings is likely to serve no useful purpose; and(e)the tract is liable to very quick and violent changes due to fluvial action of any river or due to quick erosion of soil.
