Section 17(4) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(4)The excess land of such person shall be at the disposal of the State Government for utilisation as surplus area under section 15 or for such other purpose as the State Government may by notification direct.Explanation. - In the case of family, the return may be furnished by any adult member, of the family and in the case of the sole minor by his guardian:Provided that the Collector shall, before determining the surplus area, give to all the members of the family an opportunity of being heard.
