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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Haryana - Subsection

Section 93(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(b)in respect of which the period of limitation, if any, fixed for an appeal or revision under the said Act for disputing the vesting of the property in the Custodian as evacuee property has not expired;