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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Haryana - Subsection

Section 97(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(b)he does not hold a verified claim or rehabilitation grant application under rule 95 or 96 in respect of any other kind of property, that is to say, any urban property or for any substantial rural building; and