Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Haryana - Subsection Section 71(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (4)The date and place for filing a declaration under sub-rule (1) shall be notified by publication of a notice in the village concerned.
