Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91] [Entire Act] State of Haryana - Subsection Section 91(6) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (6)The final acceptance of the tender shall be subject to approval of the Settlement Commissioner or an officer appointed by him for the purpose.
