Section 3(e) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(e)"family" means husband, wife and their minor children or any one or more of them;(ee)["handicapped person" means a crippled, physically or medically deficient person whose annual income from all sources does not exceed rupees seven thousand and five hundred and who, on account of injury, disease or congenital deformity, is substantially prevented from or is incapable of leading a normal life or earning full wages for the work in which he is employed; or obtaining or keeping employment or undertaking work on his own, of a kind in view of that injury, disease or deformity which work would have suited his age, experience and qualifications.] [Added vide section 2 of Act No. 11 of 1987.]
