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State of Himachal Pradesh - Section

Section 14 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975

14. If a kothi rightholder lodges an objection within one month or the date from which possession is taken and the objection is upheld, the grant may be cancelled without the grantee being entitled to any compensation other than the refund of the Nazarana paid.