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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(c) in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

(c)If in the case of grant of land for dwelling/homesteads, the grantee fails substantially to start utilisation of the land for the purpose, within one year of the grant of patta.