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[Cites 0, Cited by 0] [Section 8(11)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(11)(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(b)If, however, the Settlement Officer finds that there is a discrepancy between the statement made by the applicant before him and those recorded by applicant in his compensation application, the Settlement Officer shall call upon the applicant to explain the discrepancies, and may, for such purpose, postpone the case to enable the applicant to produce evidence in support of his statements.