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State of Haryana - Section

Section 33 in Haryana Housing Board Act, 1971

33. Reference to Government in case of dispute under sections 31 and 32.

- If there is any dispute as to whether any compensation is payable under Section 31 or section 32 or as to the amount of compensation payable under section 31 or section 32, as the case may be, the matter shall be referred to the Tribunal.