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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(1)Where the allottee has no verified claim in respect of property other than agricultural land, the Settlement Officer shall, on receipt of a declaration under Rule 71, verify the particulars specified therein in the presence of allottee or his authorised agent, and determine the public dues outstanding against such allottee.