Section 18(1) in The Himachal Pradesh Nautor Land Rules, 1968
(1)After nautor land has been sanctioned by the Sub-Divisional Officer (Civil) or by the Deputy Commissioner where there is no sub-Divisional Officer (Civil) under rule 16 for any of the purposes mentioned in Rule 6(a) and (b) and after the creation of the demand shall communicate the due payable to the Government by the grant as decided by the Sub-Divisional Officer (Civil) or by the Deputy Commissioner where there is no Sub-Divisional Officer (Civil) in quarterly instalment not exceeding four thereof, interest free, with advice to the grantee for depositing the first instalment within one month from the date of receipt of notice by him. In case the grantee chooses to pay the dues in lump sum he will have the option to do so. The Grant of the patta and mutation in such cases where the grantee will avail himself of the concession of making payment in instalments shall stand postponed until full payment has been made. But the possession of the land granted to him shall be delivered on deposit of the first instalment. The failure of the grantee to pay any of the instalment punctually will render the grant liable to resumption and the amount already paid to forefeiture. Patta will be issued forthwith in such cases where full payment may be made in lump-sum after the expiry of the period for filing an appeal.
