Section 9 in The Resettlement and Rehabilitation of Oustees of ACC Cement Factory, Gaggal (Grant of Land) Scheme, 1980
9. Application for grant of land.
- An oustee may apply for the allotment of land in the prescribed proforma 'A' appended to this Scheme, to the Deputy Commissioner, Bilaspur, within one month from the date to be notified by the Deputy Commissioner, Bilaspur. The application shall bear court fees stamp of Rs. 2.50 p. The application shall be accompanied by the following documents :-(i)A signed statement by the applicant supported by an affidavit duly attested by an Executive Magistrate giving complete details of land held by him whether as owner, tenant or lessee, whether individually or collectively before and after acquisition of his land for the construction of ACC Cement Factory Gaggal.(ii)A declaration that the applicant is an oustee and eligible to the grant of under this Scheme.(iii A statement (duly signed) showing atleast three places in order of preference, where he intends to settle in the areas selected by the Himachal Pradesh Government for the re-settlement and re-habilitation of the oustees. However, the decision of the Deputy Commissioner, Bilaspur shall be final and binding in this behalf.
