Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Haryana - Subsection Section 63(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (a)makes an initial payment of 10 per cent of land at the time of transfer of the land, and
