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State of Haryana - Section

Section 34F in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

34F. Certain provisions of Chapter V to apply.

- Where any land to which this Chapter applies is allotted under rule 34-C or rule 34-D, the provisions of rules 25 to 29 (both inclusive) of Chapter V shall, so far as may, be apply.