Section 16 in The Himachal Pradesh Town and Country Planning Act, 1977
16. Freezing of land use.
- On the publication of the existing land use map under section 15-(a)no person shall institute or change the use of any land or carry out any development of land for any purpose other than that indicated in the existing land use map without the permission in writing of the Director;Provided that the Director shall not refuse permission if the change is for the purpose of agriculture;(b)no local authority or any officer or other authority shall, not withstanding anything contained in any other law for the time being in force, grant permission for the change in use of land otherwise than as indicated in the existing land use map without the permission in writing of the Director;(c)[ no Registrar or the Sub-Registrar, appointed under the Indian Registration Act, 1908, shall, in any planning area constituted under section 13, register any deed or document of transfer of any sub-division of land by way of sale, gift, exchange, lease or mortgage with possession, unless the sub-division of land is duly approved by the Director, subject to such rules as may be framed in this behalf by the State Government:] [As amended vide the Himachal Pradesh Town & Country Planning (Amendment) Act No. 14 of 1981.]Provided that the Registrar or the Sub-Registrar may register any transfer,-(i)where the land is owned by a person and the transfer is made without involving any further divisions;(ii)where the partition/sub-division of land is made in a Joint Hindu Family;(iii)where the lease is made in relation to a part or whole of a building;(iv)where the mortgage is made for procuring the loans for construction or improvements over the land either from the Government or from any other financial institution constituted or established under any law for the time being in force or recognised by the State Government.
