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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(d) in The Himachal Pradesh Nautor Land Rules, 1968

(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.