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 41(1)] [Section 41] [Entire Act] State of Haryana - Subsection Section 41(1)(iii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (iii)in the case of property situated in 'C' class colony 20 per cent of the value of the property;