Section 5 in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974
5. Treatment of encroachments on lands vested in the State Government.
- Where land vested in the State Government has been encroached upon by any person before or after the commencement of this Act. the Revenue Officer may of his own motion eject such person in accordance with the provisions of section 150 of the Punjab Land Revenue Act, 1887 (17 of 1887), or section 163 of the Himachal Pradesh Land Revenue Act, 1954 (17 of 1887) as the case may be.
