Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Himachal Pradesh - Subsection Section 8(3) in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975 (3)If the grantee fails to pay the total amount of nazarana within a period of five years, the same shall be recovered as arrear of land revenue.
