Section 5(2) in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966
(2)the muafidar is punished by court martial, civil courts for anti-national activities(i)muafis granted for the maintenance of garden or sarai and for good conduct, loyalty and obedience of the muafidar may be allowed to continue as the same are for the common good of the people(j)muafis granted as inam lands may be allowed to continue on the conditions that the inamdar should bear good moral character and be loyal to the Government. The inamdar cannot alienate the inam without prior approval of the Government Resumption or further continuance of the assignments will be revised by the Government after the death of the present inamdar.(k)"where right, title and interest in the land under section 11,14 and 27(4) have been acquired by a tenant or vested in the State Government under section 15 of 27( 1) (3) of the Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953, the muafi of the land-revenue attached to such land shall automatically stand resumed with effect from the date the right, title and interest of the land-owner is extinguished".
