Section 6 in The Himachal Pradesh Nautor Land Rules, 1968
6. The maximum limit of grant.
- Maximum limits to grant nautor land shall be as under: -(i)For horticultural purposes.... 20 bighas(ii)(a)For Agriculture....... 20 bighas(b)For raising of fodder, growing of vegetables, growing of any special grasses, herbs, shrubs and trees for domestic use or for cash income and dairy farming.(iii)For water mills....2 bighas(the land actually required for taking out a water channel for the water mill shall be sanctioned in addition as actually needed or, in the alternative, only the right to take out the water channel through Government land shall be allowed if grant of nautor land be against public interest in any case).(iv)For a thrashing floor.......2 bighas(v)For a building subservient to agriculture or construction of a residential house..... 1 bighaProvided that if an applicant already holds some land under him, the grant of nautor land under subrule (i) and (ii) above shall be restricted only to the extent by which his total holding falls short of 20 bighas, except in the case of Pangi and Bharmaur areas of Chamba District, Pandrabis and Dodra Kwar areas of Shimla District and the whole of Lahaul and Spiti and Kinnaur Districts where dhanks and ghasnis, if any, comprised in his holding shall be excluded therefrom while calculating this limit of 20 bighas.and (ii) severally or collectively. The grants for other purposes, can be obtained in addition thereto:Provided further that a person who is granted nautor for a house site shall not become by virtue of this grant, right holder in the revenue estate in which such grant is made and it shall not entitle him to acquire nautor under these Rules.Explanation: - In the case of a joint holding i.e. a holding held jointly by more persons than one, the respective proportionate share of each joint holder, as entered in the revenue records shall be taken to be holding, for the purposes of the limits within which nautor land may be granted, in respect of each joint holder.
