Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 33 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

33. Deed of transfer to be executed.

- Where any property is transferred to any person under this chapter, a deed of transfer shall be executed in form specified in Appendix XXIV or XXV as the case may be with necessary modifications.