Section 16 in The Himachal Pradesh Nautor Land Rules, 1968
16. Power to grant nautor.
- The Sub-Divisional Officer (Civil) of the Sub-Division shall be competent to grant nautor lands upto the maximum limits prescribed in rule 6 and such application shall be disposed of by him within a maximum period of three months from the date of the receipt thereof from the Tehsil Revenue Officer.Provided that if there may be no Sub-Divisional Officer (Civil) in any District, the Deputy Commissioner, thereof shall be competent to make grants within the prescribed limits.
