Section 8 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
8. Nazarana and mode of its payment.
(1)The grant of nautor land under this scheme shall be made against payment of nazarana by: -(a)a grantee belonging to Scheduled Tribes @ rupees five per bigha;(b)a grantee belonging to Scheduled caste @ rupees twenty five per bigha;(c)other grantees @ rupees fifty per bigha.(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.](3)If the grantee fails to pay the total amount of nazarana within a period of five years, the same shall be recovered as arrear of land revenue.
