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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Himachal Pradesh - Subsection

Section 1(3) in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

(3)It shall be deemed to have come into force immediately before the grant of land to the Bhakra Dam Oustees started under the executive orders of Himachal Pradesh Government, in the year, 1955.