Section 4(2) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1987
(2)Nothing in sub-section (1) shall be deemed to prohibit the transfer of land by any person in favour of-(a)a landless labourer; or(b)a landless person belonging to a scheduled caste or a scheduled tribe; or(c)a village artisan; or(d)a landless person carrying on an allied pursuit; or(e)the State Government; or(f)a co-operative society or a bank; or(g)a person who has' become non-agriculturist on account of the acquisition of his land for any public purpose under the Land Acquisition Act, 1894; or(h)a non-agriculturist who purchases or intends to purchase land for the construction of a house or shop, or purchases a built up house or shop, from the Himachal Pradesh State Housing Board, established under live Himachal Pradesh Housing Board Act, 1972, or from the Development Authority constituted under the Himachal Pradesh Town and Country Planning Act, 1977, or from any other statutory corporation set-up under any State or Central/enactment; or(i)a non-agriculturist with the permission of State Government for the purpose that may be prescribed:Provided that a person who is a non-agriculturist but 'purchases land' with the permission of the State Government under clause (i) of this sub-section shall, irrespective of such permission, continue to be a non-agriculturist for the purposes of this Act:Provided further that a non-agriculturist in whose case permission to purchase land is granted by the State Government, shall put the land to such use for which the permission has been granted, within a period of two years or a further such period, not exceeding one year, as may be granted by the State Government, to be counted from the day on which the deed covering the sale of the land is registered and if he fails to do so, the land so purchased by him shall vest in the State Government free from all encumbrances'.
