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State of Haryana - Section

Section 33B in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

33B. Deed of sale/lease for the transfer of properties divided horizontally.

- Where any property is transferred to any person after being divided horizontally, a deed of sale/lease shall be executed in the forms specified in Appendices XXXI-A, XXXI-B XXXI-C and XXXII".