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State of Himachal Pradesh - Section

Section 4 in The Resettlement and Rehabilitation of Oustees of ACC Cement Factory, Gaggal (Grant of Land) Scheme, 1980

4.

The maximum limit for grant of land to an oustee shall be as under :-
(i) An oustee or his family who owned land upto 5 bighas. To the extent by which his existing holding falls short of 5Bighas.
(ii) An oustee or his family who owned land more than 5 bighas butnot more than 10 bighas. Equivalent to the land acquired provided the total holdingdoes not exceed 10 bighas.
(iii) An oustee or his family, who owned land more than 10 bighas. To the extent by which the existing holding falls short of 10bighas.
Provided that in these cases of oustees or their families, where only residential or commercial premises has been acquired, a maximum of 5 biswas may be granted.
(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.]