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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(3)(d) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(d)a true copy of the will or other document, if any, relating to the succession, on which the applicant relies for having succeeded to the property of the deceased claimant;