Section 6 in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
6. Ceiling on land.
- Notwithstanding anything to the contrary contained in any law, custom, usage or agreement, no person shall be entitled to hold whether as a landowner or a tenant or mortgagee with possession or partly in one capacity and partly in another, the land within the State of Himachal Pradesh exceeding the permissible area on or after the appointed day.
