Himachal Pradesh Village Common Land Vesting and Utilisation (Amendment) Act, 1997*
| [Himachal Pradesh Act No. 12 of 1997]1 | [3rd May, 1997] |
An Act further to amend the Himachal Pradesh Village Common Land Vesting and Utilisation Act, 1974 (Act No. 18 of 1974).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-eighth Year of the Republic of India as follows:-
1 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 25.3.1997, pages 990 and 992.
* Received the assent of the Governor on 3rd May, 1997 and was published in Hindi and English in R.H.P. Extra., dated 7.5.1997, p. 1683 and 1684
1. Short title.- This Act may be called the Himachal Pradesh Village Common Land Vesting and Utilisation (Amendment) Act, 1997.
2. Amendment of section 8.- In section 8 of the Himachal Pradesh Village Common Land Vesting and Utilisation Act, 1974 (18 of 1974) (hereinafter called the principal Act),-
(a) in sub-section (1), in clause (b), in sub-clause (i), after the words "landless person", the sign and words, "a victim of natural calamities" shall be added; and
(b) at the end, the following explanation shall be added, namely:-
"Explanation- For the purpose of this section, the expression ‘natural calamities’ shall mean and include calamities caused by floods, earthquakes, land slides, avalanches, snow-storms, hail-storms, fire, excessive rains, cloudburst, wind storms and lightening".
3. Amendment of section 8-A.- In section 8-A of the principal Act, for the words "by lease to any person", the words "by transfer whether by way of lease or exchange to any person" shall be substituted.