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[Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(c) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(c)by allotment of any such property to a displaced person or an association of displaced persons whether incorporated or not, or to any other person, on such valuation as the Settlement Commissioner may determine;