Section 5 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
5. Grant of Nautor Land.
(1)Nautor Land upto I acre for the purpose of Agriculture/Horticulture shall be granted to a landless person on a simple application in the Revenue estate in which ordinarily resides or in a nearby revenue estate as far as possible in the following order: -(i)in the revenue estate;(ii)in the Patwar circle if no land is available in the Revenue estate;(iii)in the Kanungo circle if no land is available in the Patwar circle;(iv)in the Tehsil, if no land is available in the Kanungo circle.(2)[ The allotment of land to eligible persons under the scheme shall be made in the following order of preference.] [Added vide Revenue Department Notification No. 9- 14/75-Revenue - A, dated 15-10-1975.](i)members of Scheduled castes/Scheduled Tribes, ex-servicemen, Freedom fighters and Ex-INA personnel,covered under the Government, of India scheme and also those freedom fighters who have been awarded commendation certificates' by the State Government;(ii)landowners or tenants whose holdings as a result of implementation of section 104 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 are reduced below one acre; and(iii)to remaining eligible persons;Provided that no land containing more than 40 trees of valuable species per acre shall be granted under this scheme,(3)If there are trees on the land granted under this scheme and the grantee is not in a position to pay the price of the trees at market rate, the trees shall be cleared by the Forest Department within a month from the date of grant of the land.
