Section 27B in The Himachal Pradesh Nautor Land Rules, 1968
27B.
Grant of pieces of land surrounded by the land of farmers: -(1)Notwithstanding anything contained in these Rules, if a piece of Government land not exceeding 2 bighas in area, is surrounded by the land of one or more farmers from all sides, it may be granted to one of them on the market price to be calculated on the basis of five years average or Rs. 200/- per bigha whichever is higher, as Nazarana, if such farmer applies for it. In case the piece of Government land is surrounded by the Fields of two or more persons and they apply for it, the grant may be made to the person whose holding of land in the Pradesh is smaller.(2)The forest growth on such piece of land shall be sold to the former concerned of the market rate, if the Forest Department fails or is unwilling, to remove it within a period of six months from the date of sanction.(3)The land may be granted on an application duly stamped with a Court fee of Rs. 2.50 P. and accompanied by a tatima of the land applied for, showing also the surrounding land and copy of jamabandi thereof.(4)There should be spot inspection by the Tehsil Revenue Officer to determine if the land applied for, falls within the purview of sub-rule(l). If there is Forest growth on the land applied for, the spot inspection shall be done jointly by the Tehsil Revenue Officer and a representative of the Forest Department not below the rank of a Range Officer.(5)The grant shall be made by the Deputy Commissioner of the District in which the land is situated.
