Section 4 in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968
4. Application for permission for transfer of land.
(1)Any person belonging to any Scheduled Tribe who desires to make a transfer of his interest of any land to a person not belonging to such tribe, may make an application to the Deputy Commissioner for the grant of permission for such transfer.(2)Every application under sub-section (1) shall be made in the prescribed form and shall contain the prescribed particulars and shall be accompanied by such fees as may be prescribed.(3)On receipt of any such application for the grant of permission, Deputy Commissioner may, after making such inquiry as he thinks fit, order, either grant or refuse permission to transfer the land:Provided that where permission is refused, the Deputy Commissioner shall record in writing the reasons for such refusal.(4)Before granting or refusing permission under this section, the Deputy Commissioner shall have regard to the following matters, namely: -(a)the financial position of the applicant;(b)the age and physical condition of the applicant;(c)the purpose for which the transfer is proposed to be made; and(d)such other relevant matters as the Deputy Commissioner may think fit in the circumstances of the case.
