Section 24(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(2)When the scheme is confirmed under section 29, the land so allotted to the occupancy tenant and the land-lord shall, notwithstanding anything to the contrary contained in any enactment that may, for the time being, be in force in any part of the State of Himachal Pradesh, be held by each of them respectively in full right of ownership, and the right of occupancy in the land allotted to the land-lord shall be deemed to be extinguished.
