Section 2(3D) in The Himachal Pradesh Tenancy And Land Reforms (Amendment) Act, 1994
(3D)Where the Collector of the; District under sub-section, (3A), in case an appeal is not made within the prescribed period, or the Divisional Commissioner in appeal under sub-section (3B), or the Financial Commissioner in appeal under sub-section 3(C), decides that the transfer of land is in contravention of the provisions of sub-section (1), such transfer shall, be void ab initio and the land involved in such transfer together with structures, buildings or other attachments, if any, shall in the prescribed manner vest in the State Government free from all encumbrances."; and(iv)in sub-section (4),-(a)for the brackets and figure "(3)", the figure, brackets and letter "(3D)", shall be substituted; and(b)for the Explanation, the following shall be substituted, namely:-"Explanation. - For the purpose of this section, the expression "land" shall include-(i)land recorded as "Gair-mumkin", "Gair-mumkin Makan" or any other Gair-mumkin land, by whatever name called in the revenue records; and(ii)land which is a site of a building in a town or a village and is occupied or let out not for agricultural purposes or purposes subservient to agriculture.".
