Section 42(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)in case if falling under clause (ii) above, in four equal annual instalments :Provided that the displaced person may, at his option, make an initial payment of 20 per cent of the value of the property in cash and agree to pay the balance of the purchase price of the property with interest at rate specified in clause (d) of Rule 28, in seven equated annual instalments.Provided further that if the value of the Government built property is more than rupees ten thousand but does not exceed rupees fifteen thousand, the displaced person shall be required to pay the balance together with interest at the rate specified in rule 28, in three equal annual instalments.
