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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(4)Nothing in this rule shall apply to any house which has been allotted in the State of Punjab or Patiala and East Punjab State Union under the quasi- permanent allotment scheme published in the notification referred to in section 10 of the Act.