Section 12(1) in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971
(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.
