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

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

State of Haryana - Subsection

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

(b)where the value of the property exceeds the limits specified in clause (a) or where the property consists of a shop situated in a town specified in Appendix X, if he pays at once not less than 33½ per cent of the value of the property and agrees to pay the balance in two equal annual instalments from the date of the initial payment:-

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State of Haryana - Subsection

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