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[Cites 0, Cited by 0] [Section 8(11)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(11)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)Where at the first hearing, the applicant admits all facts and no controversial issues arise, the Settlement Officer shall make a verification order and forward the application to the Regional Settlement Commissioner.