Section 11 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
11. Cancellation of allotment in certain cases.
(1)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 for cancellation of the allotment.Provided that no cancellation of allotment will be made unless the allottee is given an opportunity of being heard.(2)If there is a default in payment of instalment or instalments due to the Government from the allottee, the same shall be recoverable as arrears of land revenue.
