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

State of Himachal Pradesh - Subsection

Section 12(2) in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

(2)After issue of the Patta, in the form appended to Himachal Pradesh Nautor Land Rules, 1968, the Deputy Commissioner Bilaspur will issue a Memorandum to the Patwari for entry of mutation in Form "B" prescribed under the said Rules. The amount realised from the grantee shall be credited into the Government treasury in the following manner :-
(i) Nazrana and Under head "IX-Land R Revenue.
(ii) Price of trees. as Forest Income
The allottee shall be bound by the conditions of the Patta.