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] [Section 24(1)] [Section 24] [Entire Act] State of Haryana - Subsection Section 24(1)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (a)the amount for which property was assessed for the purpose of municipal taxes during the year in which the date of acquisition falls;