19. A grantee of nautor shall not alienate the land of his grant or any building thereon without the previous sanction of the Collector of Kangra District and any alienation made without such consent shall be voidable at the instance of the Collector. If the sanction is refused and the alienation has otherwise been completed, the land shall revert to Government and it shall be considered that there has been a breach of the conditions of the grant. The Deputy Commissioner should not grant permission for any such alienation unless the alience would also be entitled to receive a grant of nautor in the first instance. In any other case before such alienation is sanctioned the Deputy Commissioner should refer the matter through the Commissioner to Government for order.
Form for the grant of nautor in the Lahaul area of the Kulu Sub-DivisionA Grant made by the Governor of Punjab (India) (hereinafter called Government) of the one part to_________________ son of ________________ resident of ___________ tehsil ._________________ in Lahaul area of the Kulu Sub-Division in Punjab (hereinafter called the grantee) of the other _______________ the conditions contained in Punjab Government notificationNo part in pursuant of ___________order, dated the __________ of the ___________ From ______________ to _____________Whereas the land hereinafter mentioned is held by the Government of Punjab (I)And whereas Government is authorised to grant interest in or to dispose of the said land by virtue of the provisions of Article 298 of the Constitution of India.And whereas the grantee has paid the sum of ____________ rupees to Government as nazrana and __________________ rupees on account of the price of the trees.Now this Grant witnesseth as follows :-
