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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(1)Where the Settlement Officer has received an application for the payment of compensation under section 4 of the Act which complies with the provisions of these rules, the Settlement Officer shall issue to the applicant an acknowledgement in the form specified in Appendix V stating the registration number which has been allotted to the applicant.