Section 70(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)The following classes of groves and gardens which are acquired evacuee properties may, unless the Central Government otherwise directs,. be sold:-(a)groves and gardens situated in urban areas or within a distance not exceeding five miles from the limits of any urban area;(b)grove and gardens valued at Rs. 1,000 or more; and(c)Groves and gardens of the value of less than Rs. 1,000 which are vacant or have been allotted to persons other than displaced persons.
