Section 8(1) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
(1)All lands vested in the State Government under this Act shall be utilised for the following purposes:-(a)an area not less than fifty per cent of the total area vested in the State Government under section 3 of this Act for grazing and other common purposes of the inhabitants of an estate; and(b)[ the remaining land-] [Substituted for clause (b) by section 2 the H.P. village common lands Vesting & Utilization(Amendment), Act 1987.](i)for allotment to a landless person or any other eligible person; or(ii)for allotment of site to a handicapped or houseless person for the construction of a house;under a scheme to be framed by the State Government by notification in the Official Gazette and the allottee shall pay an amount at the rate of forty-eight times of the land revenue and rates and cesses chargeable on the land allotted to him under the said scheme, either in lump sum or in six monthly instalments not exceeding four."
