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[Cites 0, Cited by 0] [Section 77(3)] [Section 77] [Entire Act]

State of Haryana - Subsection

Section 77(3)(c) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(c)in any other case to the Collector of the district within whose jurisdiction the minor resides and the Collector shall hold the amount of the benefit of the compensation on behalf of and for the minor until the minor attains majority.