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State of Himachal Pradesh - Section

Section 12 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

12. Procedure after grant of land.

(1)After the grant of land. Tehsildar/Naib Tehsildar shall communicate the dues payable to the Government by the grantee, as decided by the Deputy Commissioner calling upon him to pay the same in quarterly instalments, not exceeding 4, advising the grantee to deposit the first instalment within one month from the date of receipt of notice by him. In case the grantee choeses to pay the dues in lump-sum, he will have the option to do so. The grant of Patta and mutaion in such cases where the grantee will avail himself of the concession of making payment in instalments, will be postponed till payment of last instalment, however, the possession of land grant, shall be delivered to the grantee on deposit of the first instalment. The failure of the grantee to deposit an instalment on due date Shall render the grant of land liable to resumption and in such case the amount already paid by the grantee shall be forefeited. Patta will be issued under the seal and signature of the Collector Bilaspur District, in favour of the grantee on pay of all dues in respect of the land granted, after the expiry of the period for filing an appeal.
(2)After issue of the Patta, in the form appended to Himachal Pradesh Nautor Land Rules, 1968, the Deputy Commissioner Bilaspur will issue a Memorandum to the Patwari for entry of mutation in Form "B" prescribed under the said Rules. The amount realised from the grantee shall be credited into the Government treasury in the following manner :-
(i) Nazrana and Under head "IX-Land R Revenue.
(ii) Price of trees. as Forest Income
The allottee shall be bound by the conditions of the Patta.