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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Haryana - Subsection

Section 92(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(4)Notwithstanding anything contained in this rule, the Settlement Commissioner may, of his own motion, set aside any sale under this chapter if he is satisfied that any material irregularly or fraud which has resulted in a substantial injury to any person has been committed in the conduct of the sale.