Section 6 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
6. Right of allottee or lessee to a share in rent.
- The rent realized from the present holder under sub-section (2) of Section 5 or from his sub-lessee or actual cultivator of the land under Section 8 shall be appropriated in the following order namely:-(a)toward the payment of land revenue and cesses;(b)towards the fees of, and other expenses incurred by, the Custodian in respect of that land; and(c)the balance after meeting the charges referred to in clauses (a) and (b) shall be paid to the allottee or lessee, in cash or at the option of the Custodian adjusted against any amount due from him to the Custodian.
