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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(4)A copy of the findings under sub-rule (3) shall be supplied free of cost to the allottee and the case along with the relevant record of evidence and documents shall then be sent with the recommendations of the Settlement Officer to the Settlement Commissioner who may pass such orders thereon as he may deem fit.