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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Haryana - Subsection

Section 66(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(3)If the land available for allotment in any State is less than the area required for allotment to the claimants in the State, they may be allotted land in such other State as the Central Government may determine.