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State of Haryana - Section

Section 83 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

83. Dispute between joint claimants or members of a Joint Hindu Family.

- All disputes between joint claimants or members of joint Hindu Family relating to the payment of any compensation under this Act shall be decided by the Regional Settlement Commissioner or the Settlement Officer, as the case may be, as provided in section 9 of the Act.