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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(1)On receipt of a duplicate copy of an application for Compensation from Settlement Officer, the Settlement Commissioner (Headquarters) shall verify the assessed value of the claim as stated in the application with the final order in respect thereof in the claims record.