Section 10 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
10. Mutation.
- The mutation of the land to be granted under this scheme to a landless person or to other eligible persons shall be attested immediately after the payment of nazarana by the grantee either in lump sum or on payment of 1st instalment of the nazarana as the case may be.
