Section 2(2) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(2)'common purpose' means any purpose in relation to any common need, convenience or benefit of the village and includes the following purposes-(i)extension of the village abadi;(ii)providing income for the Panchayat of the village concerned for the benefit of the village community;(iii)village roads and paths, village drains, village wells, ponds or tanks, village water courses or water-channels village bus stands and waiting places, manure pits, had a rori, public latrines, cremation and burial grounds Panchayat ghar, Janjghar, grazing grounds, tanning places, mela grounds, public places of religious or charitable nature; and(iv)schools and playgrounds, dispensaries, hospitals, and institutions of like nature, water works or tube wells whether such schools/playgrounds, dispensaries, hospitals, institutions, water works or tube wells, may be managed and controlled by the State Government or not:
