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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Haryana - Subsection

Section 86(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(1)On receipt of an application for compensation from any person claiming to be a successor-in-interest of any deceased claimant as provided in rule 4, the Regional Settlement Commissioner or the Settlement Officer, as the case may be, take steps for the determination of his claim.