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[Cites 0, Cited by 0] [Section 20B(1)] [Section 20B] [Entire Act]

State of Haryana - Subsection

Section 20B(1)(a) in Displaced Persons (Compensation and Rehabilitation) Act, 1954

(a)to transfer to that person in lieu of the property to be restored or any part thereof, any immovable property in the compensation pool or any part thereof being in the opinion of the Central Government as nearly as may be of the same value as the property to be restored or, as the case may be, any part thereof, or