Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Himachal Pradesh - Subsection Section 27(a) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 (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;
