Section 8(2) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(2)If the whole or a part of the land selected under sub-section (1) is under tenants, the landowner shall not be entitled to eject the tenants therefrom except on the grounds given in the tenancy laws for the time being in force in the State of Himachal Pradesh.Explanation I. - Where the person is a member of the family, he shall include in his declaration particulars of land held by him and also of land, if any, held by other members of the family.Explanation II. - In calculating the extent of land owned or held by a person, the share of such person in undivided family, registered farming co-operative society or a company shall be taken into account.
