Section 4(1) in The Resettlement and Rehabilitation of Oustees of ACC Cement Factory, Gaggal (Grant of Land) Scheme, 1980
(1)[Provided that an oustee who has received compensation of Rs. 2,00,000/- or more, shall not be entitled to the grant of land under this para.] [Added vide Resettlement & Rehabilitation of oustees of A.C.C. Cement Factory Gaggal grant of Land (Amendment) Scheme, 1583.]
