Section 4(4) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968
(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.
