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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Haryana - Subsection

Section 93(viii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(viii)any such property in respect of which a reference made by the Custodian to the Central Government for order under clause (iii)(d) of sub- rule (6) of rule 14 of the Administration of Evacuee Property (Central) rules, 1950, is pending.