Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Haryana - Subsection Section 36(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (a)every Government built residential property valued at rupees fifteen thousand or less and occupied by a displaced person on a rental basis:
