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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(2)(i) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(i)where the value of the property does not exceed in the case of a shop in any rural area of in any town other than those specified in Appendix X two thousand rupees and in the case of any other property five thousand in four equal instalments; and