Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act] State of Himachal Pradesh - Subsection Section 22(2)(b) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 (b)every tenure holder is, as far as may be, allotted land in the block in which he holds the largest part of the holdings;