Section 12 in The Himachal Pradesh Nautor Land Rules, 1968
12. Resumption.
- The grant of nautor land shall be cancelled and the land granted resumed by the State Government without payment of any compensation in the following events: -(a)If, in the case of ordinary agriculture, the grantee fails to break the land granted to him within two years from the date of the patta.(b)If, in the case of horticulture, the grantee fails to plant the area with fruit trees within two years from the date of the patta.(c)If, in the case of a water mill and a water channel, the grantee fails to set up the water mill, or to dig out the water channel, as the case may be, within two years from the date of the patta.(d)If, in the case of nautor for any other purpose the grantee to is substantially to start utilisation of the land for the purpose for which the nautor land has been granted to him within two years of the grant of the patta.(e)If the grantee, at any time, uses the land for any purpose other than the purpose for which the grant was made to him.(f)If, the grantee or his legal representative successor alienates the land granted in nautor, within 15 years from the date of the patta, or if he alienates, it, at any time for a purpose other than the one for which the land was granted to him. In the event of other kind of alienation the power to the State Government to cancel the grant and to resume the land shall govern the alienee also; and(g)If, the grantee secures the sanction of nautor by supersession of material facts in his nautor application.Provided that the periods laid down in (a), (b), (c) and (d) shall in each case, by counted after the removal of trees by the Forest Department/Deputy Commissioner whenever it becomes the responsibility of that Department, Deputy Commissioner to dispose of trees under these rules.
