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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Haryana - Subsection

Section 86(2)(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(a)be served on or near relatives of the deceased claimant and on any other person on whom the Regional Settlement Commissioner or the Settlement officer, as the case may be, is of opinion that such proclamation should be served;