Section 20(1) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(1)Subject to rules that may be made under this Act, the managing officer or managing corporation may transfer any property out of the compensation pool—(a)by sale of such property to a displaced person or any association of displaced persons, whether incorporate or not, or to any other person, whether the property is sold by public auction or otherwise;(b)by lease of any such property to a displaced person or an association of displaced persons whether incorporated or not, or to any other person;(c)by allotment of any such property to a displaced person or an association of displaced persons whether incorporated or not, or to any other person, on such valuation as the Settlement Commissioner may determine;(d)in the case of a share of an evacuee a company, by transfer of such share to a displaced person or any association of displaced persons whether incorporated or not, or to any other person, notwithstanding anything to the contrary contained in the Indian Companies Act, 1913 (7 of 1913) or in the memorandum of articles of association of such company;(e)in such other manner as may be prescribed.
