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State of Himachal Pradesh - Section

Section 11 in The Resettlement and Rehabilitation of Bhakra Dam Oustees (Grant of Land) Scheme 1971

11. Power to grant land.

- The Deputy Commissioner Bilaspur District shall be competent to grant land to an Oustee upto the prescribed limit and each application shall be disposed of by him within one month from the date of receipt of application in his office.