Section 3 in The Himachal Pradesh Nautor Land Rules, 1968
3. Definitions.
- In these rules, unless there is something repugnant to the subject or context.-(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:-Provided that, if the State Government so desires, nautor land in any demarcated protected forest may be allowed subject to rules framed under Section 32(g) of the Indian Forest Act:Provided further that the State Government may, if it so desires, as an exception in special circumstances grant nautor land in reserved forests as provided under section 23 of the Indian Forest Act on such terms and conditions as it may, for general or special orders, lay down.(b)"Tenant", "Landowner", "Holdings" and "Estate" shall have the meaning, respectively, assigned to these words in the Himachal Pradesh Tenancy and Land Reforms Act, 1953 and the Himachal Pradesh Land Revenue Act, 1953.(c)The term "Circle" shall mean the area lying within the jurisdiction of a Field Kanungo;(d)"Resident" means a bonafide resident of Himachal Pradesh who either holds land in a revenue estate or has seasonal abode and has been living therefrom generation to generation and includes such bonafide estate artisan, landless agricultural labourer permanently settled in the particular Revenue Estate for not less than 10 years and works therefor profit or gain, and(e)"State Government" means the Government of H.P
