Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Haryana - Subsection Section 93(v) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (v)any property which is composite property within the meaning of the Evacuee Interest (Separation) Act, 1951 (LXIV of 1951);
