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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(4)Where the Settlement Officer is satisfied that the place where the applicant resides is more than twenty miles from the headquarters of the Settlement Officer, the applicant may be asked to appear before the Settlement Officer at some place more accessible to him.