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State of Haryana - Section

Section 21A in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

21A. Period within which the amount of deduction payable.

- The period within which the amount of deduction is to be paid to be Central Government under the proviso to sub-section (1) of section 8A of the Act shall be six months of the determination of the principal sum for which the property was mortgaged.