Section 4(4) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(4)Every adult son [of a person] [Substituted for the words 'or daughter of land owner' by section 3 of H.P. Act No. 1 of 1974.] shall be treated as a separate unit and he shall be entitled to the land upto the extent permissible to a family under sub-sections (1)and (2) subject to the condition that the aggregate land of the family and that of the separate units put together shall not exceed twice the area permissible under the said sub-sections:Provided that where the separate unit owns any land, the same shall be taken into account for calculating the permissible area for that unit.
