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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Haryana - Subsection

Section 65(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)Any person to whom four acres or less of agricultural land have been allotted, shall not be entitled to receive compensation separately in respect of his verified claim for any rural building the assessed value of which is less than Rs. 10,000/-.