Section 3 in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
3. Unauthorised occupation of public premises.
- For the purposes of this Act, a person shall be deemed to be in unauthorised occupation of any public premises-(a)where he has whether before or after the commencement of this Act entered into possession thereof otherwise than under and in pursuance of any allotment, lease or grant; or(b)where he, being an allottee, lessee or grantee, has by reason of the determination or cancellation of his allotment, lease or grant in accordance with the terms in that behalf therein contained, ceased, whether before or after the commencement of this Act, to be entitled to occupy or hold such public premises; or(c)where any person authorised to occupy any public premises has, whether before or after the commencement of this Act-(i)sub-let in contravention of the terms of allotment, lease or grant, without the permission of the State Government or of any other authority competent to permit such sub-letting the whole or any part of such public premises, or(ii)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such public premises.Explanation. - For the purposes of clause (a) a person shall not merely by reason of the fact that he has paid any rent be deemed to have entered into possession as allottee, lessee or grantee.
