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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in Haryana Evacuee Properties (Management and Disposal) Act, 2008

(1)The State Government may, by notification in the Official Gazette, rules make rules to carry out the purposes of this Act including management and disposal of evacuee properties and maintenance of records, as may be necessary from time to time.