Section 3(a) in The Himachal Pradesh Nautor Land Rules, 1968
(a)"Nautor Land" means the right of utilise with the sanction of the competent authority, waste land owned by the Government, outside the towns, outside the reserved and demarcated protected forests, and outside such other areas as may be notified from time to time by the State Government in this behalf for any of the purposes, mentioned in Rule 5:-
