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[Cites 0, Cited by 0] [Section 20B(1)] [Section 20B] [Entire Act]

State of Haryana - Subsection

Section 20B(1)(b) in Displaced Persons (Compensation and Rehabilitation) Act, 1954

(b)to pay to that person such amount in cash from the compensation pool in lieu of the property to be restored or part thereof, as the Central Government, having regard to the value of the property to be restored or part thereof, may in the circumstances deem fit.