Section 7 in The Himachal Pradesh Grant of Nautor Land to Landless Persons and other Eligible Person Scheme 1975
7. Sanctioning Authority.
- [The Sub-Divisional Officer (Civil) of the Sub-Division and the Tehsildar of the Tehsil in which the land is situated shall be the sanctioning authority for the purpose of this scheme. The sanction order of nautor land shall be made by the Tehsildar on the application and its operative partentered in the register to be maintained for the purpose in the Tehsil. Issue of Patta under the scheme will not be necessary.] [inserted vide notification No. 9-14/75-Revenue , Dated 22-1-76.]
