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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(2)If the allottee has a verified claim in respect of property other than agricultural land and has separately filed a compensation application in respect of such claim, the declaration under sub-rule (1) shall state the registration number of such application and be accompanied by a true copy of the assessment order in respect of such verified claim.