Section 3(2) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(2)The provisions of sub-section (1) of this section shall not apply to lands described in clauses (b) and (c) of that sub-section if, before the date of commencement of this Act-(a)partition of such lands is made by the individual co-sharers through a process of law by a competent court or authority,(b)transfer of such lands is made by the landowner by way of sale, gift or exchange,(c)such land built upon by an inhabitant by raising a residential house or cow-shed.
