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State of Haryana - Section

Section 38 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

38. Manner of disposal of special properties.

- The Central Government may, notwithstanding anything contained in Rule 36 or 37, by general or special order, specify the manner in which a block of flats or a shop-cum-residence or any other kind of property mentioned in the order may be disposed of.