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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(3)(i) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(i)to transfer to the allottee, the property allotted to him in permanent ownership and issue a sanad to him in the form specified in Appendix XVII or XVIII as the case may be with such modification as may be necessary in the circumstances of any particular case granting permanent ownership rights: