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State of Haryana - Section

Section 47 in Haryana Housing Board Act, 1971

47. Duties of Tribunal.

- The Tribunal shall -
(a)decide whether any compensation is payable under section 31;
(b)decide the amount of compensation in matters referred to it under section 33;
(c)decide disputes relating to betterment charges referred to it under section 41;
(d)decide disputes and the amount of compensation to be a awarded under section 45; and
(e)decide such other matters as may be prescribed by the rules made in this behalf.