Section 71 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
71. Declaration by the Allottee.
(1)Every person to whom any immovable property has been allotted by the Custodian under any notification specified in Section 10 of the Act (hereinafter referred to as the allottee) shall file in person or through an authorised agent a declaration in the form specified in Appendix XIV at any time in the office of the Settlement Officer or before the authorised officer in the village concerned on the date and place notified under sub-rule (4).(2)If the allottee has a verified claim in respect of property other than agricultural land and has separately filed a compensation application in respect of such claim, the declaration under sub-rule (1) shall state the registration number of such application and be accompanied by a true copy of the assessment order in respect of such verified claim.(3)If the allottee has any such verified claim but has not separately filed a compensation application in respect of such claim, the declaration under sub- rule (1) shall be accompanied by an application for the payment of compensation in accordance with the provisions of these rules.(4)The date and place for filing a declaration under sub-rule (1) shall be notified by publication of a notice in the village concerned.(5)If any allottee fails to file a declaration under sub-rule (1) on the date specified under sub-rule (4), or on such other date as may be fixed, the Settlement Officer or the authorised officer, may, at his discretion, proceed with the enquiry referred to in the succeeding rules of this Chapter and issued the sanad as provided therein.
