Section 66 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
66. Preference to residents of a State.
(1)Agricultural land available for allotment in any State shall be allotted in the first instance to persons having verified claim in respect of agricultural land, who are domiciled in that State.Explanation - For the purpose of this rule, preference in the matter of allotment of land shall be given to persons having similar claims.(2)If after compliance with sub-rule (1), there is any surplus area of land available for allotment, it may be allotted to any other claimant who may apply for it or to claimants in such other States as the Central Government may, from time to time, determine.(3)If the land available for allotment in any State is less than the area required for allotment to the claimants in the State, they may be allotted land in such other State as the Central Government may determine.
