Section 4(1) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972
(1)The permissible area of a landowner or a tenant or a mortgagee with possession or partly in one capacity or partly in another of a person or a family consisting of husband, wife and upto three minor children shall be in respect of-(a)land under assured irrigation capable of growing two crops in a year- 10 acres;(b)land under assured irrigation capable of growing one crop in a year- 15 acres;(c)land of classes other than described in clauses (a) and (b) above including land under orchards-30 acres;
