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

State of Haryana - Subsection

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

(h)'urban area' means any area with the limits of a corporation, a municipal committee, a notified committee, a town area committee, a small town committee, a cantonment or any other area notified as such by the Central Government;