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

State of Haryana - Subsection

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

(vii)any such property which is being treated or is being managed as a trust property for a public purpose of a religious or charitable nature under sub-section (1) of the section 11 of the said Act;