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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(3)If the allottee has any such verified claim but has not separately filed a compensation application in respect of such claim, the declaration under sub- rule (1) shall be accompanied by an application for the payment of compensation in accordance with the provisions of these rules.