Section 5 in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
5. Exemptions.
- The provisions of this Act shall not apply to-(a)lands owned by the State Government or the Central Government;(b)lands belonging to registered Co-operative Farming Societies;Provided that the share of a member of such society, together with his other land, if any, does not exceed the permissible area;(c)[ lands belonging to Land Mortgage Banks, the State and Central Co-operative Banks and any other Banks.] [Substituted by section 4 ibid.]Explanation. - For the purpose of this sub-clause "any other Banks" means a banking Company as defined in section 5 of the Banking Regulation Act, 1949 (10 of 1949), and includes the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955); a subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959) and a "Corresponding new bank" as defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (50 of 1970), the Agricultural Refinance Corporation and Agro-Industries Corporation, Agricultural Finance Corporation Ltd., a company incorporated under the Companies Act, 1956 (1 of 1956), and any other financial institution notified by the State Government in this behalf;(d)lands belonging to or vested in local authorities;(e)lands belonging to Himachal Pradesh Agriculture University;(f)lands owned by the Bhudan Yagna Board established under the law in force in the State of Himachal Pradesh and(g)tea estates.
