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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(1)The scheme prepared by the Consolidation Officer shall provide for the payment of compensation to any owner who is allotted a holding of less market value than that of his original holding and for the recovery of compensation from any owner who is allotted a holding of greater market value than that of his original holding.