Section 82(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)Nothing in sub-section (1) shall affect:-(a)a tenant's right of occupancy, unless the right was created by the defaulter himself; or(b)any lease at a fair rent, temporary or perpetual, for the erection of a dwelling house or manufactory, or for a mine, garden, tank, canal place of worship, or burial ground, so long as the land continues to be used for the purposes specified in the lease; or(c)any encumbrance, grant, contract or right of occupancy specially saved by order of the Financial Commissioner and proclaimed as hereinafter provided.
