Himachal Pradesh Lease (Amendment) Rules, 2023

 

[25th April 2023]

In exercise of the powers conferred by Section 13 of the Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 (Act No 18 of 1974) and Section 26 of the Himachal Pradesh Ceiling on Land Holdings Act, 1972 (Act No. 19 of 1973), the Governor of Himachal Pradesh proposes to make the following rules further to amend the Himachal Pradesh Lease Rules, 2013 and the same are hereby published in Rajpatra (eGazette), Himachal Pradesh for general information of the public;

If any person likely to be affected by this amendment has any objection (s) or suggestion(s) to make in respect of these rules, he may send the same to the Principal Secretary (Revenue) to the Government of Himachal Pradesh, Shimla-171002 within 30 days from the date of publication of these draft rules in Rajpatra (e-Gazette), Himachal Pradesh;

Objection(s) or suggestion(s), if any, received within the period specified above, shall be considered by the State Government before finalizing these rules, namely:-

Rule - 1. Short title and commencement

(1)     These rules may be called the Himachal Pradesh Lease (Amendment) Rules, 2023.

(2)     These rules shall come into force from the date of publication in Rajpatra(e-Gazette), Himachal Pradesh.

Rule - 2. Amendment of rule 7

In rule 7 of the Himachal Pradesh Lease Rules, 2013, for the first proviso the following shall be substituted namely:-

"Provided that the State Government shall not grant the lease of land in any case for a period exceeding 40 years."