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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(2)(h) in Displaced Persons (Compensation and Rehabilitation) Act, 1954

(h)the circumstances under which, the extent to which and the manner in which, rehabilitation grants and other grants may be paid to a displaced person;
(hh)the manner in which any dispute as to who are the successors-in-interest of any deceased claimant to a rehabilitation grant or other grant, and as to the apportionment of such grant among persons entitled thereto, may be determined;