Section 41(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)Where the net compensation payable to such displaced person is less than that specified in sub-rule (1) the deficiency may be made good in cash and thereafter the balance of the purchase price shall be payable -(i)where the value of the property does not exceed in the case of a shop in any rural area of in any town other than those specified in Appendix X two thousand rupees and in the case of any other property five thousand in four equal instalments; and(ii)where the value of the property exceeds the limits specified in clause (ii) or where the property consists of a shop situated in the town specified in Appendix X in two equal annual instalments;Provided that the displaced person may, at his option, pay the balance with interest at the rate specified in clause D of the 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 the three equal instalments:
