Section 26(1) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
(1)The area to be reserved for the common purpose of extension of abadi for proprietors and non-proprietors under section 27 (c) of the Act shall be reserved after scrutinizing the demand of proprietors desirous of building houses and of non-proprietors including harijan families working as agrarian labourers who are in need of a site for house. For the land allotted to proprietors for extension of abadi the land that has to be deducted from their holdings will be indicated in the scheme for the village in case of non proprietors including harijan families, these shall be allotted without payment of compensation and they shall be deemed to be full owners of the plots allotted to them.
