Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Ceiling On Land Holdings (Amendment) Act, 1987 11 of 1987 [08 May 1987] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 15 4. Insertion Of Section 15-A 5. Savings Himachal Pradesh Ceiling On Land Holdings (Amendment) Act, 1987 11 of 1987 [08 May 1987] An Act further to amend the Himachal Pradesh Ceiling on Land Holdings Act, 1972) (Act No. 19 of 1973). BE it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-eighth Year of the Republic of India as follows:- 1 For Statement of Objects and Reasons see R,H.P. Extra, dated 1-4-1987 p. 327. 1. Short Title And Commencement :- (1) This Act may be called the Himachal Pradesh Ceiling on Land Holdings (Amendment) Act, 1987. (2) It shall be deemed to have come into force with effect from the date of commencement of the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (19 of 1973). 2. Amendment Of Section 3 :- Incorporated in the Principal Act. 3. Amendment Of Section 15 :- Incorporated in the Principal Act. 4. Insertion Of Section 15-A :- Incorporated in the Principal Act. 5. Savings :- Where any allotment of land made under any scheme, framed under the principal Act, is found to be inconsistent with the provisions made in the principal Act, as amended by sections 2 and 3 of this Act, then notwithstanding anything to the contrary contained in any judgement, decree or order of any court; or any other law for the time being in force, it shall be lawful for an officer especially empowered by the State Government in this behalf to cancel such allotment and take possession of the land so allotted : Provided that no order under this section shall be passed without affording an opportunity of being heard to the allottee of land in question.