Section 15A in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
15A. [ Utilisation of land for development of the State. [Added vide section 4 of Act No. 11 of 1987.]
- Notwithstanding anything contained in section 15 of the Act, the State Government may utilise any area of the land vested in it under this Act by lease to any person or by transfer to any Department of the Government in the interests of the development of the State, if the State Government is satisfied that there are sufficient reasons to do so.]Provided that when land is not used by a person for purpose for which it has been leased, the lease shall stand terminated free from all encumbrances and the Government, shall re-enter on the demised premises and the lease money, if paid to the Government shall be forfeited and no person shall be entitled to any compensation for any improvement made and for any building constructed thereon.
