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State of Himachal Pradesh - Section

Section 13 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

13. Exchange.

- Notwithstanding anything in the scheme the allotment of land may be made by the Deputy Commissioner Bilaspur in exchange for oustee's land acquired for Bhakra Dam Project, as provided herein before, provided that an oustee, has not received any compensation for his land acquired and that the compensation for his land has been deposited in the Government account.