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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Haryana - Subsection

Section 96(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(1)A displaced person who has left immovable property in West Pakistan and who came to India from West Pakistan after the 31st July, 1952, may make an application in the form prescribed in Appendix XXVI for the payment of a rehabilitation grant.