Section 57(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)Where any immovable property is transferred otherwise than by the sale by the State Government to a municipality for public purposes, it shall be deemed to be a condition of such transfer, unless specifically provided to the contrary that should the property be at any time resumed by the State Government, the compensation payable thereto shall, in no case exceed the amount, if any, paid to the State Government, the compensation payable therefor shall, in no case exceed the amount, if any, paid to the State Government for the transfer, together with the cost or the present value, which ever shall be less, of any together with the cost or the present value, of any buildings erected on other works executed on the land by the municipality.
