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State of Himachal Pradesh - Section
Section 12 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
12.
No legal practitioner shall appear, plead or act on behalf of any party before any revenue officer in any case under this scheme.Register| Tehsil | Patwar Circle | Name & parentage of person holding land below5 bighas | Whether Scheduledcaste /Schedule Tribe or other | Name of the Villagewhere permanently resides | Name of the Village where land is hold withextent of land_______________________________ | |
| Village | Land held in bighas | |||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| No. of family members of the person entered incolumn 3 | Name of village in which land is granted | Date of sanction | Particulars of granted Khasra No. | Land Land in bighas | Price of Land charged | Remarks |
| 8 | 9 | 10 | 11 | 12 | 13 | 14 |