Section 15(2) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(2)[ The State Government may, by notification in the Official Gazette, frame a scheme for utilising the surplus area vested in the State Government by allotment-] [Sub-section 15(2) substituted by section 3 of Act No. 11 of 1987.](a)to a landless person or any other eligible person; or(b)for allotment of a site to a handicapped or houseless person for the construction of a house; and the allottee shall pay amount-(i)for the land allotted to him at the rate of ninety-five times the land revenue and rates and cesses, thereof;(ii)for building, structure or tube-well, if any, at 50% of the market price of such building, structure or tube-well:Provided that if the holding or part thereof comprising surplus area is not assessed to land revenue, the land revenue on such and shall be construed to be assessed as on similar land in the estate and if not available in the estate then on the adjoining estate or estates, as the case may be:Provided further that the waste land shall be treated as 'banjar' land for the purposes of assessment of land revenue and determination of the amount.[(2-A) For making the allotment of the surplus land under sub-section (2), the first preference among landless persons shall be given to the members of the Scheduled Castes and Scheduled Tribes.
