Section 61 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
61. Consequences of refusal of acceptance of allotment.
- Where any person refuses to accept the allotment of any agricultural land offered to him the claim for compensation of the allottee shall be deemed to have been satisfied to the extent of the value of the allotted land and such land shall be available for allotment to any other claimant.
