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State of Himachal Pradesh - Section

Section 9 in The Himachal Pradesh Nautor Land Rules, 1968

9. Charges.

- Grant of nautor land shall be made against nazrana on a uniform rate of Rs 50/- per bigha too grantee other than Scheduled Castes and Scheduled Tribes and at the rate of Rs. 2.5/ per bigha to a Scheduled Caste grantee and at the rate of Rs. 5/- per bigha to Scheduled Tribes grantee. Nautor land upto 100 Sq-yards for the construction of a house shall be given free of cost to a landless worker.Note- 1. The above rate does not include the value of any trees standing on the nautor land, which will be chargeable a' the market rate in addition to the nazarana of the land, in case the grantee chooses to buy them