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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(b)where the compensation converted in terms of standard acres exceeds fifty standard acres,
(i)in respect of the first fifty standard acres at the rate of Rs. 450/- per cent standard acre,
(ii)in respect of the remaining standard acres, at the rate or Rs. 350/- per standard acre.