High Courts23 Oct 1964Allowed

Lachhman Dass Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 504

Administration of Evacuee Property Act, 1950 — Section 2, 40Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 15Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 25, 30, 39, 41