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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)For the purpose of giving any person a reasonable opportunity of being heard under sub-section (3) of section 24 of the Act, a notice shall be issued to him in the form specified in Appendix XXVII.