Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(ii) in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

(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.