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

State of Himachal Pradesh - Subsection

Section 2(3) in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

(3)Existing holdings means into holdings possessed by an oustee immediately after acquisition of his property as well as at the time of applications for grant of land.