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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(2)(ii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(ii)where the value of the property exceeds the limits specified in clause (ii) or where the property consists of a shop situated in the town specified in Appendix X in two equal annual instalments;