Section 11 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
11. Condition of allotment.
- The allotment shall be subject to the following terms and conditions:-(a)the allottee shall be liable to pay all Government dues, including land revenue, rates and cesses from the date he takes possession of the land;(b)the allottee shall be liable to pay for the land an amount as prescribed in section 15 of the Act;(c)the allottee shall become full owner of the land allotted to him when all payments due in respect of such land have been made either in lump sum or on payment of first instalment of such dues, as the case may be;(d)[ the allottee shall not transfer his rights in the land allotted to him to any person within a period of 20 years from the date of taking over the possession after [allotment] [Inserted vide notification No. Revenue 2A(3)-11/77 dated 9 12-87.] and in the event of violation of the provisions, the land granted to him shall be liable to be resumed by the State Government and no further allotment of land shall be made to him thereafter.][Provided that the allottee may transfer the land by way of mortgage without possession in favour of a primary Agricultural Cooperative Credit Society, a bank as defined in the H.P. Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1972 (Act No. 7 of 1973) for the purpose of raising loans for development of such land, purchase of Bullocks, Seed, Fertilisers etc. required for bringing the land under cultivation.] [Inserted vide notification No. 10-4/74 Revenue A. dated 3-6-76.](e)the land allotted under this scheme shall not be subject to fragmentation by way of partition, transfer or by any other mean; and(f)[ the Revenue Officer shall record the conditions laid down in sub-paras (d) and (e) above in the mutation orders to be passed by him. His orders shall further be recorded in the remarks column of the jamabandi in which the mutation pertaining to the land is incorporated.] [Inserted vide notification No. 10-7/60/74-Revenue A, dated 18.10 1975.]
