Section 26 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
26. Reservation of area for common purposes.
(1)The area to be reserved for the common purpose of extension of abadi for proprietors and non-proprietors under section 27 (c) of the Act shall be reserved after scrutinizing the demand of proprietors desirous of building houses and of non-proprietors including harijan families working as agrarian labourers who are in need of a site for house. For the land allotted to proprietors for extension of abadi the land that has to be deducted from their holdings will be indicated in the scheme for the village in case of non proprietors including harijan families, these shall be allotted without payment of compensation and they shall be deemed to be full owners of the plots allotted to them.(2)In an estate or estates where during consolidation proceedings there is no Shamlat Deh land or such land is considered inadequate, land shall be reserved for the village panchayat and for other common purposes, under section 27 (c) of the Act, out of the common pool of the village at a scale prescribed by Government from time to time Proprietary rights in respect of land so reserved, except the area reserved for the extension of abadi of proprietors and non-proprietors shall vest in the proprietary body of estate or estates concerned and it shall be entered in the column of ownership of record-of-rights as Jumla Malkan wa digar Haqdaran Arazi Hasab Rasad Raqba. The management of such land shall be done by the panchayat of the estate or estates concerned on behalf of the village proprietary body and the panchayat shall have the right to utilize the income derived from the land so reserved for the common needs and benefits of the estate or estates concerned.
