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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Haryana - Subsection

Section 70(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(4)The value of a grove or garden shall be determined by the Settlement Commissioner having regard to :-
(a)the market price of the land including any house, well or other permanent structure existing on the land;
(b)the average sale proceeds from the fruit; and
(c)the timber value of the trees.