Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 111 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

111. Expenses on Account of the Management and sale of acquired Evacuee Property.

- Expenses incidental to the management and sale of acquired evacuee properties (including auction) forming part of the compensation pool, shall be debited to the account head:-