Section 12 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
12. Partition of estate assessed to payment of revenue to Government or separation of share thereof.
- When a decree is transferred to the Collector under section 54 of the Code of Civil Procedure 1908 (5 of 1908) for the partition of an undivided estate assessed to the payment of revenue to the State Government in any notified area for which standard areas have been fixed, or for the separate possession of a share of such an estate, no such partition or separation shall be made so as to create a fragment.
