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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Haryana - Subsection

Section 90(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)The Settlement Commissioner or other officer empowered to sell any such property shall cause a proclamation of the intended sale to be made in the language of principal civil court of the original jurisdiction where the property is situated.