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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)Where the value of property does not exceed, in the case of a shop in a rural area or in a town other than those mentioned in Appendix X, two thousand rupees and in the case of any other property five thousand rupees, if he pays at once 20 per cent of the value thereof and agrees to pay the balance in four equal annual instalments from the date of the initial payment;