Section 8 in The Resettlement and Rehabilitation of Oustees of ACC Cement Factory, Gaggal (Grant of Land) Scheme, 1980
8. Resumption.
- The grant of land shall be cancelled and land granted resumed by the State Government without payment of any compensation in the following events :-(a)If in the case of grant of land for agricultural horticultural or forest farming purposes, the grantee fails to break up the land/plant fruit or forest trees within one year from the date of delivery of possession of the land.(b)If, in case of grant of land for dwelling/home-stead purposes, the grantee fails substantially to start utilisation of land within one year from the grant of the patta.(c)If the grantee fails, to take suitable soil conservation measures as recommended by the Soil Conservation Department for the protection of soil erosion within a period of two years, from the date of possession.(d)If the grantee or his legal representative/successor sells or in any other manner transfers the land granted within fifteen years from the date of delivery of possession.
