Section 15 in The Himachal Pradesh Nautor Land Rules, 1968
15. Reference to Public Works Department.
- In a case where the land applied for is situated at the edge of any public road, the Tehsil Revenue Officer shall ascertain from the Sub-Divisional Officer, Public Works Department concerned whether or not the Public Works Department has any objection to the proposed grant. It shall be binding on the Sub-Divisional Officer to communicate his views to the Tehsil Revenue Officer within 30 days from the date of the querry made or delivered by the Tehsil Revenue Officer to him or to his officer whichever date is earlier. Failing to hear from the Sub-Divisional Officer within this period the Tehsil Revenue Officer shall be free to presume that there is no objection from the Public Works Department subject to such general rule or order, if any, of the Government as may be applicable, concerning the grant of nautor lands by the road side.
