Section 73(3)(ii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(3)(ii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(ii)to transfer to the allottee in permanent ownership less area than originally allottee to him unless the allottee is prepared to pay for the excees area either in cash or by adjustment against the compensation payable to him in respect of verified claim for any urban property or rural building; or

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State of Haryana - Subsection

Section 73(3)(ii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955