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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)If the compensation due to him covers the entire cost of property, or exceeds the value of the property, the property shall be transferred to him and his claim shall be deemed to have been satisfied to the extent of the value of the property in his occupation.