Section 14 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
14. Reservation of land for common purpose.
- In the matter of assigning land for any common purpose, the Consolidation Officer shall be guided by the requirements of the land-holders. The criterion shall be that the residents are provided with a reasonable area for their common purposes and healthy recreation, i.e , the village roads, drains are so provided as to secure good sanitation and in such matters the Consolidation Officer shall take the persons affected into confidence and as far as possible, this part of the scheme shall be based on unanimous opinion of the members of the Committee.
