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

State of Haryana - Subsection

Section 66(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)If after compliance with sub-rule (1), there is any surplus area of land available for allotment, it may be allotted to any other claimant who may apply for it or to claimants in such other States as the Central Government may, from time to time, determine.