Section 9A in The Resettlement and Rehabilitation of Oustees of ACC Cement Factory, Gaggal (Grant of Land) Scheme, 1980
9A.
(1)Not with standing anything contained in this scheme, an oustee whose existing holding has been reduced to five or less than five bighas of land may be granted land in exchange, if he applies for it and alternative land is available for the purpose in the area earmarked for rehabilitation;(2)An application for exchange of land under this para shall be accompanied with all the document mentioned in para 9 and it shall be deemed as an application for grant of land under para 3 and 4 and shall be processed under para 10, 11, 12 and 14,"
