Section 30(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)A landowner who -(a)is a minor, or unmarried woman, if married, divorced or separated from husband or a widow; or(b)is permanently incapable of cultivating land by reason of any physical or mental infirmity; or(c)is a serving member of the Armed Forces; or(d)is temporarily prevented by some sufficient cause beyond his control from cultivating land;may lease land owned by him for such period during which his inability or disability to cultivate it personally lasts :Provided that in case of landowner covered by clause (d) above, the lease shall be subject to the permission of the Collector :Provided further that where such inability or disability ceases, the landowner shall be entitled to apply to get back the possession of the land from the lessee within one year from such cessation in the manner provided hereafter:Provided further that in case the landowners mentioned in this sub-section, except those who are incapable of cultivating land by reason of any physical or mental infirmity, fail to make an application for the resumption of the land within one year of the cessation of such disability or inability their lessees shall be entitled to avail of the benefit accruing to them under the provisions of Chapter X of this Act.
