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State of Himachal Pradesh - Section

Section 4 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

4. Maximum limit of grant.

- The maximum limit of grant of land to an oustee shall be as under:-
(1) An oustee of the area upto RL 1280:-
  (i) if a land owner, an occupancy tenant requires land inexchange of this land acquired may be granted land in exchange ofsuch land as under:-  
  (a) for cultivated land in selfcultivation; Twice the area of cultivated land held.
  (b) for un-cultivated land; and Equal area of land.
  (c) for culturable land and Landunder tenant at-will. Equal area of land to the land-owner or occupancy tenant andequal area of land to the tenant-at-will.
  (ii) Other oustees. Upto 10 bighas provided that holdings of an oustee shall notexceed 10 bighas inclusive of existing holdings, if any.
(2) An oustee of old Bilaspur Town, who does not want to get aplot the New Bilaspur Township may be granted land as under :-
  (a) An oustee who owned land less than 5 bighas; Upto 10 bighas.
  (b) An oustee who owned land more than 5 Upto 12 bighas bighas.
  (c) An Oustee who owned no land; and 5 bighas of land for home-stead.
  (d) Gharaties  
* inclusive of land, if any, held by him, above RL 1700'provided that both have not got land by way of grant, sale orgift anywhere in Bilaspur District or outside.
(3) An oustee of the area between RL 1280' and RL 1700*(excluding oustees of old Bilaspur Town), who had to beresettled in Hissar District, but could not move to Hissar Distt.because of payment of a meagre amount of compensation upto; 500/-which includes a helpless widow, a minor, a disabled person, or agharaties etc. Upto 10 bighas inclusive of land if any held by him, above RL1700 provided he has not got land by way of grant, sale or giftanywhere in Bilaspur District or outside it.
(4) Any other landless oustee, who has not 5 bighas for dwelling/home stead, been able to resettleanywhere.
Provided that an oustee coming under sub-clause (i)(ii) or (2)(a) & (b) or sub-clause (3) of clause 4 shall be entitled to the grant of land to the extent by which his existing holdings fall short of 10bighas.Provided further that the grant of land to an oustee may be subject to the availability of land in Bilaspur District.