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State of Haryana - Section

Section 80 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

80. Payment of enhanced compensation in certain cases.

- Every inmate of a Home or Infirmary on or before the 18th day of November, 1953 and who has continued to reside therein after that date shall be entitled to payment of compensation at the enhanced rates specified in Appendix IX.