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State of Haryana - Section

Section 81 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

81. Preference for allotment of agricultural land.

- Every inmate of a Home or Infirmary having a verified claim for agricultural land only and for no other property and who is willing to leave the Home or Infirmary if agricultural a land is allotted to him shall be given preference for allotment of such land.