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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)The Settlement Officer may refer any dispute as to who are the successors-in-interst of a deceased allottee to the Settlement Commissioner [-] [The words 'or settlement officer as the case may be' omitted on 15.1.57.] for a decision in the manner provided in Rule 86.