Section 11 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
11. Restriction on transfer.
- The grantee shall not transfer the land granted under this scheme to any person within a period of [20 years] [Substituted vide notification No. Revenue 2A(3) 11/77 dated 11.9.80-5 Substituted vide notification No. Revenue 2A(3)-11/77 dated 9.12.87] from the date of taking over possession of the land by him. In the event of contravention of the provisions of this para the grant shall be liable to be resumed by the State Government and no further allotment of land should be made to him thereafter. [Similarly] if he fails to break up the land within a period of 2 years from the date of taking over of the possession the grant shall be liable to be resumed.Provided that the land granted under this scheme shall not be subject to fragmentation by way of partition, transfer or by any other mean. The Revenue Officer shall record these conditions in the mutation orders to be passed by him. His orders shall further be recorded in the remarks column of the jamabandi in which the mutation pertaining to the land is incorporated.Provided the allottee may transfer the land by way of mortgage without possession in favour of Primary Agricultural Cooperative Credit Society, a Bank as defined in the H.P. Agricultural Credit Operations and Miscellaneous provisions (Banks) Act 1972 (Act No. 7 of 1973) for the purpose of raising loans for development of such land, raising of crops,purchase of bullocks, seed and fertilizers etc. for bringing the land under cultivation.
