Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Haryana - Subsection Section 56(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (a)where the compensation converted in terms of standard acres does not exceed fifty standard acres, at the rate of Rs. 450/- per standard acre;
