Section 8(2) in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
(2)[ The payment of nazarana shall be in lump sum or in ten equal half yearly instalments. The possession of the land shall be given to the grantee immediately after the sanction of land. In case of payment in instalments, the first instalment can be paid within one year of the delivery of possession.] [Substituted vide notification No. 9-14/75-Revenue A Dated 13-2-76.]
