Section 24 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
24. Occupancy tenancies.
(1)The scheme prepared by the Consolidation Officer may provide for the distribution of land held under occupancy tenure between the tenants holding a right of occupancy and his land-lord in such proportion as may be agreed upon between the parties.(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.
