Section 9(d) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
(d)[ the allottee shall not transfer his rights in the land allotted to him to any person within a period of 20] [Substituted vide notification No. Revenue 2A (23-11/77. dated 9-12-87).] years from the date of taking over the possession after allotment; and in the even of violation of the provisions, the land granted to him shall be liable to be resumed by the State Government and no further allotment of land shall be made to him thereafter.
