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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)Where there is no discrepancy between the value of the claim as stated in the application and as entered in the claims record, the Settlement Commissioner (Headquarters) shall make an endorsement, on the application that the value of the claim as stated by the applicant is correct.