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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Haryana - Subsection

Section 92(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)Every application for setting aside a sale under this rule shall be made -
(a)Where the sale is made by public auction, within seven days from the date of the acceptance of the bid;
(b)Where the sale is made by inviting tenders, within seven days from the date when the tenders were opened.