Section 2(b) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
(b)'Consolidation of Holdings' means the amalgamation and the redistribution of all or any of the lands in an estate or sub-division of an estate so as to reduce the number of plots in the holdings ;(bb)[ 'common purpose' means any purpose in relation to any common need, convenience or benefit of the village] [Inserted by Punjab Act 22 of 1954. This clause shall be deemed always to have been inserted.] [and includes the following purposes] [Added and deemed always to have been so added by Punjab Act 27 of 1960.] :-(i)extension of the village Abadi ; [-] [The word 'and' omitted by Punjab Act 39 of 1963.](ii)providing income for the Panchayat of the village concerned for the benefit of the village community].(iii)[ village roads and paths ; village drains, village well, ponds or tanks, village water courses or water channels ; village bus stands and waiting places ; manure pits ; hada rori ; public latrines ; cremation and burial grounds ; Panchayat Ghar ; Janj Ghar; Grazing grounds ; tanning places ; mela grounds ; public places of religious or charitable nature ; and [Inserted and deemed always to have been so added by Punjab Act 39 of 1963](iv)schools and play-grounds, dispensaries, hospitals and institutions of like nature; water works or tube wells whether such schools, plsy-grounds, dispensaries, hospitals, institutions, water-works or tubewells may be managed and controlled by the State Government or not.]
