Section 5 in The Himachal Pradesh Land Revenue Act, 1953
5. Exclusion of certain land from operation of Act.
- (T) Except so far as may be necessary [for the record, recovery, administration of village-cesses and for taking action against the encroachers under section 163,] [Substituted under sub section (i)of section 2, of HP. Act No. 19 of 1971, for 'Words' 'records, and Admn. 'village casses'.] nothing in this Act applies to land which is occupied as the site of a [* *] [The words 'town or' omitted by section 2 of HP. Act 5 of 1965.] village and is not assessed to land revenue.(2)A Revenue Officer may define, for the purposes of this Act, the limits of the site of a village.Explanation. - For the purpose of this section, a site within the limits of a Municipal Corporation, Municipal Committee or Notified Area Committee shall not be deemed to be the site of a village.] [Substituted by section 3 of H.P. Act 21 of 1976.[][Explanation 2. - For the purposes of this section and section 163 'land' means land of all types (including forest land, ghasni land, cultivable or uncultivable waste land and khadeter land) whether assessed to land revenue or not, used or likely to be used for any purpose, whether agricultural or otherwise, and includes,-(a)any building, whether constructed or under construction, and any part thereof; and(b)the garden, ground and out-houses, if any, apurtenant to such building or part thereof].
