Section 15 in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
15. Disposal of surplus area.
(1)The surplus area which has vested in the State Government under section 11 shall be at the disposal of the State Government.(2)[ The State Government may, by notification in the Official Gazette, frame a scheme for utilising the surplus area vested in the State Government by allotment-] [Sub-section 15(2) substituted by section 3 of Act No. 11 of 1987.](a)to a landless person or any other eligible person; or(b)for allotment of a site to a handicapped or houseless person for the construction of a house; and the allottee shall pay amount-(i)for the land allotted to him at the rate of ninety-five times the land revenue and rates and cesses, thereof;(ii)for building, structure or tube-well, if any, at 50% of the market price of such building, structure or tube-well:Provided that if the holding or part thereof comprising surplus area is not assessed to land revenue, the land revenue on such and shall be construed to be assessed as on similar land in the estate and if not available in the estate then on the adjoining estate or estates, as the case may be:Provided further that the waste land shall be treated as 'banjar' land for the purposes of assessment of land revenue and determination of the amount.[(2-A) For making the allotment of the surplus land under sub-section (2), the first preference among landless persons shall be given to the members of the Scheduled Castes and Scheduled Tribes.(3)Any scheme framed by the State Government under sub-section (2) may provide for the terms and conditions on which the land comprised in surplus area is to be allotted.(4)The State Government may, by notification in the Official Gazette, add to, amend, vary or revoke any scheme made under this section.] [Sub-section (2-A) inserted by section 6 of H.P. Act No. 1 of 1974.]
