Section 39 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
39. Decrees for possession of land to be executed allotted on repartition.
- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908), or any other law for the time being in force, to decree for possession of land against a judgement-debtor, whose land has been included in a scheme for consolidation of holdings, shall be executed except after repartition and orders in respect thereof under section 30 and against land allotted to him in pursuance of such repartition and orders.
