Section 13 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
13. Cancellation of allotment in certain cases.
- If an allottee makes any default in the payment of the amount due from him or infringes any of the conditions of allotment, he shall render himself liable to cancellation of the allotment.Provided that if default is made in paying part of the amount determined under paragraph 12, the Collector may cancel the allotment of an area proportionate to the amount which has remained unpaid.
