Section 118(4) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(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 [(3D)] [Substituted for the brackets and figure '(3)' by section 2 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 6 of 1995.] for such purposes as it may deem fit to do so.[Explanation I. - For the purpose of this section, the expression "land" shall include -(i)land recorded as "Gair-mumkin", "Gair-mumkin Makan" or any other Gair-mumkin land, by whatever name called in the revenue records; and](ii)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 [but shall not include a built-up area in the municipal area;] [These words inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.][Explanation II. - For the purpose of this section the expression "municipal area" means the territorial area of a Nagar Panchayat, Cantonment Board, Municipal Council or a Municipal Corporation constituted under any law for the time being in force.] [Explanation II inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 9 of 1997.]
