Section 33(b) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(b)in the case of any other common purpose, shall vest in the Panchayat of that village; and the State Government or the Panchayat, as the case may be, shall be entitled to appropriate the income accruing therefrom for the benefit of the village community and the rights and interests of the owners of such lands shall stand modified and extinguished accordingly:
