Section 8 in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
8. Utilisation of land vested in the State Government.
(1)All lands vested in the State Government under this Act shall be utilised for the following purposes:-(a)an area not less than fifty per cent of the total area vested in the State Government under section 3 of this Act for grazing and other common purposes of the inhabitants of an estate; and(b)[ the remaining land-] [Substituted for clause (b) by section 2 the H.P. village common lands Vesting & Utilization(Amendment), Act 1987.](i)for allotment to a landless person or any other eligible person; or(ii)for allotment of site to a handicapped or houseless person for the construction of a house;under a scheme to be framed by the State Government by notification in the Official Gazette and the allottee shall pay an amount at the rate of forty-eight times of the land revenue and rates and cesses chargeable on the land allotted to him under the said scheme, either in lump sum or in six monthly instalments not exceeding four."(2)The land reserved under clause (a) of sub-section (1) of this section shall be demarcated by such Revenue Officer and in such manner as may be prescribed.(3)Any scheme framed, by the State Government under clause (b) of sub-section (1) of this section may provide for the terms and conditions on which the land is to be allotted.(4)The State Government may, by notification in the Official Gazette, add to, amend, vary or revoke any scheme made under this section.
