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State of Himachal Pradesh - Section

Section 11 in The Resettlement and Rehabilitation of Oustees of ACC Cement Factory, Gaggal (Grant of Land) Scheme, 1980

11.

After the area for allotment has been earmarked by the Deputy Commissioner, the Tehsildar/Naib Tehsildar entrusted with the work shall cause the preparation of revenue papers, such as tatima-shajra, field book and copies of Jamabandis etc. to be prepared on the spot and attached with each application. The file, complete in all respects alongwith the report of the Tehsildar shall be forwarded to the Deputy Commissioner for sanction.