Section 30 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
30. Leases.
(1)A landowner who -(a)is a minor, or unmarried woman, if married, divorced or separated from husband or a widow; or(b)is permanently incapable of cultivating land by reason of any physical or mental infirmity; or(c)is a serving member of the Armed Forces; or(d)is temporarily prevented by some sufficient cause beyond his control from cultivating land;may lease land owned by him for such period during which his inability or disability to cultivate it personally lasts :Provided that in case of landowner covered by clause (d) above, the lease shall be subject to the permission of the Collector :Provided further that where such inability or disability ceases, the landowner shall be entitled to apply to get back the possession of the land from the lessee within one year from such cessation in the manner provided hereafter:Provided further that in case the landowners mentioned in this sub-section, except those who are incapable of cultivating land by reason of any physical or mental infirmity, fail to make an application for the resumption of the land within one year of the cessation of such disability or inability their lessees shall be entitled to avail of the benefit accruing to them under the provisions of Chapter X of this Act.(2)Any landowner referred to in sub-section (1) may by giving, in writing to his lessee or to his lessee's agent, a notice of his intention to resume the lease immediately after the harvest of the crop then current.(3)The landowner may, instead of, or in addition to giving notice in the manner mentioned in sub-section (2), apply to a Revenue Officer, to cause the notice to be served on the lessee and the Revenue Officer on receiving the cost of service from the landowner, shall cause notice to be served as soon as may be.(4)If the lessee fails to vacate his possession as aforesaid in accordance with the notice, the Revenue Officer may, on application by the landowner, put the landowner in possession of the area under the lease immediately after the harvesting is over and the Revenue Officer may at the cost of the tenant, for this purpose, use such force as may be necessary.[***] [Clause (5) deleted by section 7 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]
