Section 8(d) in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971
(d)If the grantee or his legal representative/successor sells the land granted, within fifteen years from the date of patta/ delivery of possession, and in the event of other kind of sale, the power of state Government to cancel the grant and to resume the land shall govern-the grantee also.
