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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(5) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(5)The Sanads required to be issued by Settlement Officers under this rule but actually issued by the Managing Officers before the 29th February, 1958 shall be deemed to be as valid, as if they were issued by Settlement Officers.