Section 124(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)partition of any of the following properties, namely-(a)any embankment, water course, well or tank, and any land on which the supply of water to any such work may depend,(b)any grazing ground, and(c)any land which is occupied as the site of a town or village and is assessed to land-revenue, may be refused if, in the opinion of the Revenue Officer, the partition of such property is likely to cause inconvenience to the co-sharers or other persons directly or indirectly interested therein, or to diminish the utility thereof to those persons; and
