Section 8 in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
8. Selection of permissible area .
(1)Every person, who on the appointed day or at any time thereafter holds the land exceeding the permissible area shall furnish to the Collector particulars of all his lands and that of the separate unit within a prescribed period and in the prescribed form and manner and stating therein the selection of land not exceeding in the aggregate the permissible area which he desires to retain:Provided that such person shall state in the return any transfer or other disposition of land made by him after the appointed day.(2)If the whole or a part of the land selected under sub-section (1) is under tenants, the landowner shall not be entitled to eject the tenants therefrom except on the grounds given in the tenancy laws for the time being in force in the State of Himachal Pradesh.Explanation I. - Where the person is a member of the family, he shall include in his declaration particulars of land held by him and also of land, if any, held by other members of the family.Explanation II. - In calculating the extent of land owned or held by a person, the share of such person in undivided family, registered farming co-operative society or a company shall be taken into account.(3)In making a selection of his permissible area under sub-section (1), the landowner may also select land for a separate unit:Provided that the land selected for the separate unit, after adding the land owned on or after appointed day by such unit, shall not exceed the permissible area.
