Section 13 in The Resettlement and Rehabilitation of Oustees of ACC Cement Factory, Gaggal (Grant of Land) Scheme, 1980
13.
(a)After the grant of land, the Tehsildar/Naib Tehsildar shall communicate to the grantee the dues payable to the Government by the grantee, as decided by the Deputy Commissioner, calling upon him to pay the same within one month from the receipt of notice by him. The failure of the grantee to deposit the nazarana and other charges, if any, on due date shall render the grant of land liable to resumption. After the deposit of nazarana, a patta in the form appended to the Himachal Pradesh Nautor Land Rules, 1968, will be issued under seal and signature of the Collector, Bilaspur District in favour of the grantee, after the expiry of the period allowed for filing an appeal.(b)After issue of Patta. the Deputy Commissioner, Bilaspur will issue a memorandum to the Tehsildar concerned for entry of mutation in Form-B prescribed under the Himachal Pradesh Nautor Land Rules, 1968. The amount realised from the grantee shall be credited into the Government Treasury under head "029-Land Revenue-A-Sale proceeds of Waste-Land Redemption of land/Nazrana Nautor".(c)The allottee shall be bound by the conditions of the Patta.
