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 85] [Entire Act] State of Haryana - Subsection Section 85(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (b)determine any dispute between joint or rival claimants and assess the share, if any, of each claimant in the compensation;
