Section 2 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
2. Definition.
- In the scheme-(a)Landless person means a person who holding no land for agricultural purposes, whether as an owner or a tenant, earns his livelihood principally on manual labour on land and intends to take the profession of agriculture and is capable of cultivating the land personally.(b)other eligible persons' means persons who hold land less than one acre in the State of Himachal Pradesh as a landowner or a tenant and earns his livelihood principally on manual labour on land and intends to take the profession of agriculture and is capable of cultivating the land personally and includes those land-owners who were either rendered landless or whose holdings were reduced to less than one acre as a result of implementation of the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953.[Provided that notwithstanding any thing contained in this scheme, a person who hers completed training under the Trysem Programme and is certified as eligible by the Project Officer/A.D. Agency of the Distt. concerned for allotment of land for construction of a shop or other business premises shall also be deemed clause and land of the area sufficient for construction of a shop or other business premises, but not exceed 2 biswas as the case may be, may be granted to him by the S.P.O.(C) concerned."] [inserted vide notification No. 9-14/75-Revenue -A, dated 15.10.1975.]
