Section 15(1) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(1)The provisions contained in the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 (22 of 1971) shall be applicable, as far as may be, in respect of unauthorised occupation of any land or premises belonging to any Hindu Public Religious Institution and Charitable Endowment s if it were the property of Government within the meaning of that Act.
