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State of Haryana - Section

Section 107 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

107. Notice of appeal, revision or review.

- A notice (in the form specified in Appendix XXXVII) of any appeal, revision and review may be given in addition to the person concerned, to any other person, who, in the opinion of the authority hearing the appeal, revision or review may be interested in the case.