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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)If such person had refused allotment of land made to him in the State of Punjab or the Patiala and East Punjab States Union, he shall be treated as a displaced person having no claim in respect of agricultural land and accordingly the provisions of rules 62 and 63 shall apply to him.