Section 8 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971
8. Resumption.
- The grant of land shall be cancelled and land granted, resumed by the State Government without payment of any compensation in the following events:-(a)If in the case of grant of land for agriculture/horticulture, the grantee fails to break up/plant fruit trees within two years from the date of delivery of the possession of land or grant of patta.(b)If in the case of water mill or water channel, the grantee fails to set up water mill or dig out the water channel, as the case may, within two years from the date of grant of patta.(c)If in the case of grant of land for dwelling/homesteads, the grantee fails substantially to start utilisation of the land for the purpose, within one year of the grant of patta.(d)If the grantee or his legal representative/successor sells the land granted, within fifteen years from the date of patta/ delivery of possession, and in the event of other kind of sale, the power of state Government to cancel the grant and to resume the land shall govern-the grantee also.
