Section 2(12) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(12)'Sub-division' means a part of an estate recorded as a sub-division, patti or taraf in a record-of-rights as prepared under the Himachal Pradesh Land Revenue Act, 1954,(6 of 1954) as applicable to the areas which formed part of Himachal Pradesh immediately before the 1st day of November, 1966 provided it forms a compact block and in the areas added to Himachal Pradesh under section 5 of the Punjab Re-organisation Act, 1966 (31 of 1966) sub-division, means a part of an estate recorded as a sub-division, patti, taraf or pana in a record-of-rights prepared under the Punjab Land Revenue Act, 1887 (17 of 1887) provided it forms a compact block;
