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[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Haryana - Subsection

Section 114(1)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)The cash balance of the Custodian transferred to the compensation pool in terms of clauses (b) of sub-section (1) of section 14 of the Act shall be credited to the head XLVI - Miscellaneous - Receipt on account of Displaced Persons - Receipt forming part of the compensation pool under distinct detailed head Cash balance of the Custodian transferred to the compensation pool. Amounts deducted from the compensation bill on account of rent, etc., (excluding sale proceeds) of evacuee property including acquired evacuee property, shall also be credited to the same head of account under a separate detailed head, viz - 'Receipts on account of rents. etc., of Evacuee property'.