High Courts29 Mar 1968Allowed

Abdul Rahim Khan Vs Union of India (UOI) and Others

Patna High Court · AIR 1968 Patna 433 : (1968) 1 PLJR 310

Contract Act, 1872 — Section 5, 6, 7Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(10)