Section 20 in The Himachal Pradesh Nautor Land Rules, 1968
20. Periodical statement to be submitted by the Revenue Officer of the area.
- At the end of each quarter, a settlement showing particulars of the grants of nautor lands made in the proceeding three months shall be forwarded by the Sub-Divisional Officer (Civil) to the Deputy Commissioner with a copy endorsed to the Commissioner and the Divisional Forest Officer concerned.
