Section 2 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971
2. Definitions.
- In this scheme, unless there is something repugnant in the subject or contest:-(1)'Oustees' for the purpose of this scheme, means a person who has been deprived of his house, land or both on account of acquisition proceedings in connection with the Bhakra Dam Project and entitled to compensation in lieu therefor;(2)The words and expression used in this scheme but not defined under this clause shall have the same meanings as assigned to them in the Himachal Pradesh Nautor Land Rules, 1968.(3)Existing holdings means into holdings possessed by an oustee immediately after acquisition of his property as well as at the time of applications for grant of land.(4)'Dam' means the Bhakra Dam Project.
