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State of Haryana - Section

Section 10 in The East Punjab Damaged Areas Act, 1949

10. Power to dispose of debris.

(1)The [State] Government may prescribe the manner in which debris shall be dealt with or disposed of, and the manner in which the proceeds thereof, if any, shall be distributed.
(2)In case of any doubt whether certain property is debris or not a certificate granted in this behalf by such authority as may be prescribed shall be final.