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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(1)(i) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(i)in the case of property situated in 'A' class colony 33-1/3 per cent of the value of the property.