Section 8(1)(b) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

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State of Himachal Pradesh - Subsection

Section 8(1)(b) in The Himachal Pradesh Village Common Lands Vesting And Utilisation Act, 1974

(b)[ the remaining land-] [Substituted for clause (b) by section 2 the H.P. village common lands Vesting & Utilization(Amendment), Act 1987.]

(i)for allotment to a landless person or any other eligible person; or

(ii)for allotment of site to a handicapped or houseless person for the construction of a house;