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State of Himachal Pradesh - Section

Section 10 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

10. Procedure.

- On receipt of the application under clause 9 the Forest Department's representative,i.e. the Range Officer will inspect the spot alongwith the Tehsildar/Naib-Tehsildar entrusted with the work by the Deputy Commissioner, on the date to be fixed by the Deputy Commissioner so that there is. no delay in granting the land. The joint report of the Range Officer Tehsildar/Naib-Tehsildar, after spot inspection, shall be sent to the D.C. direct to minimise the delay. No notice to the right-holders including Panchayat and the Forest Departments will be issued.