Section 4 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
4. Survey of culturable land.
(1)A survey of culturable land in each estate shall be made immediately by the Tehsildar/Naib-Tehsildar concerned and plots of land in each estate which can be granted as nautor land to the landless persons, other eligible persons marked on the ground.(2)A register of landless persons in each Patwar circle has already been maintained village-wise under the instructions issued by the State Government. These registers will be verified by the Tehsildars according to the instructions already issued by the Government in this behalf.(3)In case of other eligible persons a register in each Patwar circle shall be maintained in form 'A' appended to this Scheme.
