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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(1)(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(b)If such person is allotted any property of the nature referred to in rule 45, the assessed value of the claim both for the urban property and the rural house or shop shall be taken together for the purpose of calculating the compensation payable to him and the compensation so payable shall be adjusted against the value of the property allotted to him.