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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(8) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(8)Has the applicant or any member of his Joint Family sold any property in Pakistan or exchanged any property in Pakistan with any property in India on or after 1st March, 1947 ? If so, state particulars and values of properties sold as well as properties both in India and Pakistan covered by the exchange.