Section 8(3) in The Himachal Pradesh Roadside Land Control Act, 1968
(3)On receipt of a claim under sub-section (2), the Financial Commissioner shall either proceed to acquire the land concerned under the Land Acquisition Act, 1894, (1 of 1894) or transfer the claim for disposal to an officer exercising the powers of Collector under the said Act:Provided that in case the Financial Commissioner decides to acquire the land,-(i)it shall not be necessary for land occupied by a place of worship, tomb, cenotaph, graveyard, grave or marghat to be included, and(ii)the claimant shall be entitled to be repaid by the acquiring authority the amount of expenses which he may have properly incurred in connection with the preparation and submission of his claim for compensation under this section, and in default of agreement, such an amount shall be determined by the authority deciding the value of land in the proceedings under the Land Acquisition Act, 1894. (1 of 1894).
