Section 122(10) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

[Cites 0, Cited by 0] [Section 122] [Entire Act]

(10)Rehabilitation benefit received by the applicant or by a member of the family viz., father/mother/husband/wife/son/unmarried daughter.

(a) Particulars of Government built accommodationand plots HousePlot	No. of ward, street town or name ofcolony	Date of occupation	Assessed monthly rent	Arrears of rent
(b) Particulars of Urban Evacuee property	No. of ward, street, town	Date of occupation	Assessed rent	Monthly or licence fee	Arrears or rent/licence fee
HouseShopPlotIndustrialUndertakingsUrban Agricultural Lands
(c) Particulars of Rural Evacuee property,occupied	Village Tehsil, District	Kaccha of Pacca	Area of Site	Covered Area	Date of occupation	Rent if any
HouseShop, Plot
(d) Particular of allotmentof agricultural landsand gardens in Rural Area	Area allotted	Village Tehsil District State	Date of allotment	Date of acceptance of allotment	Rent/lease money assessed.	Arrears of rent/lease money

A. PUNJAB/PEPSU

(i)On quasi- Permanent basis.

(ii)On temporary basis.

B. OUTSIDE PUNJAB/PEPSUStatement 'A' should also be filed by applicant if he is a temporary allotted outside Punjab/Pepsu.

(i)Agricultural land.

(ii)Gardens and Groves.

(e) Particulars of loans outstanding on the date ofapplication

Sanctioning Authority

Amount sanctioned

Amount so far received

Amount required

Amount outstanding principal interest

(i)R.F.A. Loans.

(ii)Small Urban Loans Scheme.

(iii)Education Loans.

(iv)House Building Loans.

(v)Loans for Agricultural Purpose.

Location of house-plotand name of colony

Amount paid

Amount outstanding

(f)Unpaid instalments on account of house or plot purchased from Government or under a housing Scheme sponsored by Government.

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