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] [Entire Act] State of Haryana - Section Section 37 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 37. Government built property which may be sold. - Every Government built property which is not allottable under Rule 36 may, unless the Central Government otherwise directs, be sold.
