Section 35(1) in The Himachal Pradesh Town and Country Planning Act, 1977
(1)Where any land is designated by a development plan as subject to compulsory acquisition,-(a)for development for the purpose of town expansion or town improvement, or(b)for development for the purpose of the Union or State Government or a local authority or a Special Area Development Authority constituted under this Act, or(c)for development as a highway or a public utility services and the owner of the land claims-(i)the land has become incapable of reasonably beneficial use in its existing state, or(ii)the permission to develop land is given subject to conditions, that the land cannot be rendered capable of reasonably beneficial use by carrying out the permitted development in accordance with the conditions, or(iii)the sale value of the land has diminished because of the designation of the land for acquisition or development,such owner may serve on the State Government within such time in such manner and together with such documents as may be prescribed, a notice requiring the appropriate authority to purchase his interest in the land in accordance with the provisions of this Act.
