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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)two or three members entitled to claim partition, the compensation payable to such family shall be computed by dividing the verified claim into two equal shares and calculating the compensation separately on each such share.