Section 99 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
99. Chapter not to apply to evacuee property.
(1)Nothing in this Chapter shall apply to evacuee property as defined in the Administration of Evacuee Property Act, 1950 (31 of 1950) [and the composite property as defined in the Evacuee Interest (Separation) Act, 1951, or the property vested in the Central Government under section 12 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954.] [The proviso inserted by section 15 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.](2)Notwithstanding anything contained in sub-section (1), the provisions of this Chapter shall apply to -(a)a person who, after the appointed day, obtains right of occupancy from the Central Government under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954);(b)an occupancy tenant of landowner who is an evacuee as defined in clause (d) of section 2 of the Administration of Evacuee Property Act, 1950 (31 of 1950).
