Section 8A in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
8A. [ Utilisation of land for development of the State. [Added vide Act, No.18 of 1981, R.H.P. (Extraordinary) dated 19-11-1981, (Page 1027).]
- Notwithstanding anything contained in Section 8 of the Act, the State Government may utilise any area of the land vested in it under the Act by lease to any person or by transfer to any Department of the Government in the interests of the development of the State, if the State Government is satisfied that there are sufficient reasons to do so subject to the condition that land for the purposes mentioned in clause (a) of sub-section (1) of section 8 in no case shall be less than fifty percent of the land vested in the Government under the Act:]Provided that when land is not used by a person for the purpose for which it has been leased, the lease shall stand terminated free from all encumbrances and the Government shall re-enter on the demised premises and lease money, if paid to the Government, shall be forfeited and no person shall be entitled to any compensation for any improvement made and for any building constructed thereon."
