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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(1)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)If such person is allotted any property of the nature referred to in rule 44, the compensation in respect of the verified claim for the rural house or shop left in West Pakistan shall be calculated separately from the urban property and set off against the value of the property allotted to him.