Section 11(d) in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
(d)[ the allottee shall not transfer his rights in the land allotted to him to any person within a period of 20 years from the date of taking over the possession after [allotment] [Inserted vide notification No. Revenue 2A(3)-11/77 dated 9 12-87.] and in the event 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.]
