Section 76 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
76. Procedure in the case of deceased allottees.
(1)Where the allottee is dead the ownership rights shall be conferred on his heirs according to their shares as determined by the competent authority and recorded in the mutation register. The charge, if any, on the property shall likewise be apportioned on the basis of such shares.(2)The Settlement Officer may refer any dispute as to who are the successors-in-interst of a deceased allottee to the Settlement Commissioner [-] [The words 'or settlement officer as the case may be' omitted on 15.1.57.] for a decision in the manner provided in Rule 86.
