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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Haryana - Subsection

Section 66(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(1)Agricultural land available for allotment in any State shall be allotted in the first instance to persons having verified claim in respect of agricultural land, who are domiciled in that State.Explanation - For the purpose of this rule, preference in the matter of allotment of land shall be given to persons having similar claims.