Section 4 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
4. Settlement of standard.
(1)The State Government may, after such inquiry as it deems fit, provisionally settle for any class of land in any notified area the minimum area that can be cultivated profitably as a separate plot.(2)The State Governments shall by notification and in such other manner as may be prescribed, publish the minimum areas provisionally settled by it under sub-section (1) and invite objection thereto.
