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State of Haryana - Section

Section 17B in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

17B. Payment of Compensation in National Plan Savings Certificates of certain Government bonds.

- Notwithstanding anything contained in these rules a displaced person to whom Compensation or rehabilitation grant is payable in accordance with the provisions of the Act and these rules may, at the discretion of the Chief Settlement Commissioner, or a Settlement Commissioner, be paid compensation or rehabilitation grant-
(i)National Saving Certificates, or
(ii)in the form of Government bonds referred to in rule 17-A.