Section 118(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(2)Nothing in sub-section (1) shall be deemed to prohibit the transfer of land by any person in favour of -(a)a landless laborer; or(b)a landless person belonging to a Scheduled Caste or Scheduled Tribe; or(c)a village artisan; or(d)a landless person carrying on an allied agricultural pursuit; or(dd)[ a person who, on commencement of this Act, worked and continues to work for gain in a estate situated in Himachal Pradesh; for the construction of a dwelling house, shop or commercial establishment in a municipal area, subject to the condition that the land to be transferred does not exceed - [Clause (dd) inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.](i)in case of a dwelling house-500 square meters; and(ii)in the case of a shop or commercial establishment-300 square meters:Provided that such person does not own any vacant land or a dwelling house in a municipal area in the State.] [Explanation substituted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.](e)the State Government or Central Government, or a Government Company as defined in section 617 of the Companies Act, 1956, [or a Company incorporated under the Companies Act, 1956 for which land is acquired through the State Government under the Land Acquisition Act, 1894] [These words inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.] or a statutory body or a corporation or a board established by or under a statute and owned and controlled by the State of Central Government; or(f)[ a person who has become non-agriculturist on account of - [Clause (f) substituted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.](i)acquisition of his land for any public purpose under the Land Acquisition Act, 1894; or(ii)vestment of his land in the tenants under this Act; or](g)a non-agriculturist who purchases or intends to purchase land for the construction of a house or shop, or purchases a built up house or shop, from the [Himachal Pradesh Housing and Urban Development Authority, established under the Himachal Pradesh Housing and Urban Development Act, 2004, or from the Development Authority constituted under the Himachal Pradesh Town and Country Planning Act, 1977 or from any other statutory Corporation set-up for framing and execution of house accommodation schemes in the States under any State or Central enactment] [These words substituted for the words, signs and figures 'Himachal Pradesh State Housing Board established under the Himachal Pradesh Housing Board Act, 1972' by section 2 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 10 of 2007.]; or(h)a non-agriculturist with the permission of the State Government for the purposes that may be prescribed :Provided that a person who is non-agriculturist but purchase land either under [clause (dd) or clause (g)] [Substituted for words, brackets and alphabet 'clause (g) by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.] or with the permission granted under clause (h) of this sub-section shall, irrespective of such purchase of land, continue to be a non-agriculturist for the purpose of the Act :Provided further that a non-agriculturist [who purchases land under clause (dd) or] [Inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.] in whose case permission to purchase land is granted under clause (h) of this sub-section, shall put the land to such use for which the permission has been granted within a period of two years or a further such period not exceeding one year, as may be allowed by the State Government for the reasons to be recorded in writing, to be counted from the day on which the sale deed of land is registered and if he fails to do so or diverts, without the permission of the State Government, the said user for any other purpose or transfer by way sale, gift or otherwise, the land so purchased by him shall, in the prescribed manner, vest in the State Government free from all encumbrances.
