Section 37 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
37. Effect of consolidation of holdings on evacuee property.
- If in pursuance of a scheme for consolidation of holdings any land which is evacuee property within the meaning of the Administration of Evacuee Property Act, 1950 (31 of 1950), is or has been exchanged for any other land which is not evacuee property, then such other land shall, as from the date of the coming into force of the scheme, be deemed to be evacuee property declared as such within the meaning of the said Act and the original evacuee land shall, as from such date be deemed to have ceased to be evacuee property.
