Section 2 in The Resettlement and Rehabilitation of Oustees of ACC Cement Factory, Gaggal (Grant of Land) Scheme, 1980
2. Definitions.
- In this scheme, unless there is anything repugnant in the subject or context, the following terms shall have the meanings assigned to them below.(i)Oustees : For the purpose of this Scheme,- means a persons who has been deprived of his house, land or both on account of acquisition proceedings in connection with the construction of ACC Cement Factory, Gaggal and entitled to compensation in lieu thereof and includes his successors interest.(ii)Family : means husband/wife of the oustee, their children including step or adopted children, and includes his parents and those brothers and sisters who were living and cultivating land jointly with him before acquisition.(iii)Existing holding : means the holding possessed by the family of an oustee immediately after acquisition of his property as well as at the time of grant of land.Note : The words and expressions used in this scheme but not defined in this Scheme shall have the same meanings as assigned to them in the Himachal Pradesh Nautor Land Rules, 1968.
