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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Haryana - Subsection

Section 95(2)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)title deeds of the property or documentary evidence in respect of the title to the property left in West Pakistan in respect of which a claim could have been filed under the Displaced Persons (Claims) Act, 1950 (XLIV of 1950);