Section 99(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)Nothing in this Chapter shall apply to evacuee property as defined in the Administration of Evacuee Property Act, 1950 (31 of 1950) [and the composite property as defined in the Evacuee Interest (Separation) Act, 1951, or the property vested in the Central Government under section 12 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954.] [The proviso inserted by section 15 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]
