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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1) in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

(1)'Oustees' for the purpose of this scheme, means a person who has been deprived of his house, land or both on account of acquisition proceedings in connection with the Bhakra Dam Project and entitled to compensation in lieu therefor;