Section 8A in The Himachal Pradesh Nautor Land Rules, 1968
8A.
- Nothing under these rules, shall apply to the grant of land for the rehabilitation of persons displaced, as a result of anything done for any public purpose to be recognised as a public purpose, for this rule, by the State Government Grant of land for this purpose will be made according to the formal scheme approved by the State Government either generally or specifically for such project or scheme or other action entelling such displacement.
