Section 7(1) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(1)Except in the case of land acquired by the Union Government or the State Government under any law for the time being in force or by a tenant under the Pepsu Tenancy and Agricultural Lands Act, 1955 (13 of 1955), or the Punjab Security of Land Tenures Act, 1953 (10 of 1953), or the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 (15 of 1953), no transfer by a person holding land in excess of the permissible area except to bonafide transfer after the appointed day shall affect the right of the State Government to the surplus area to which it would be entitled but for such transfers.
