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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Haryana - Subsection

Section 90(1)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)The property shall be sold through firms of repute who have been approved as auctioneer by the Chief Settlement Commissioner or through officers appointed by the Central Government in this behalf;