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[Cites 0, Cited by 2] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(3)After deducting the dues referred to in sub-section (2) the Settlement Commissioner shall make an order determining the net amount of compensation, if any, payable to the applicant.