Section 4(4) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987
(4)It shall be lawful for the State Government to make use of the land-which is vested or may be vested in it under sub-section (2) or sub-section (3) for such purposes as it may deem fit to do so.Explanation. - For the purpose of this, section, the expression "land" shall include-(i)land, the classification of which has changed or has been caused to be changed to "Gair-mumkin", "Gair-mumkin-Makan" or any other Gair-mumkin land by whatever name called, during the past five years countable from the date of entry in the revenue records to this effect;(ii)land recorded as "Gair-mumkin", "Gair-mumkin Makan" or any other Gair-mumkin land, by whatever name called in the, revenue records, except constructed area which is not subservient to agriculture; and (iii) land which is a site of a building in a town or a village and is occupied or let out not for agricultural purposes or purposes subservient to agriculture."
