Section 9 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971
9. Applications for grant of land.
- An oustee will apply for allotment of land in the prescribed proforma 'A' appeneded to this scheme, to the Deputy Commission, Bilaspur. The application shall bear Court Fee Stamp of Rs.2.50. The application shall be accompained by the following documents-(i)A copy of the Tatima shajra, showing the area applied for and indicating the boundaries of the land applied for on all sides, with specific references to the permanent boundary marks or fixed marks near enough to identity easily on the spot.(ii)A signed statement by the applicant giving complete details of land held by him whether as owner, tenant or land lessee, whether individually or collectively.(iii)A declaration that the applicant is an 'Oustee' (to be recognised from the date of issue of Notification under section 4 of Land Acquisition Act).Note:- The area for allotment to the Oustees will, however, be earmarked by the Deputy Commissioner, Bilaspur.
