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 70] [Entire Act] State of Haryana - Subsection Section 70(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (2)Any other groves and gardens which are acquired evacuee properties may, unless the Central Government otherwise directs, be allotted.
