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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)Where the compensation payable to any displaced person having verified claim in respect of agricultural land converted in terms of standard acres is two standard acres or less, such compensation may be paid in cash.