Section 18 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
18. Compensation to be determined on the total value of all claims.
- For the purpose of determining the compensation payable to an applicant, the Regional Settlement Commissioner shall, except as otherwise provided in these rules, add up the assessed value of all claims of the applicant in respect of all kinds of properties, other than agricultural land, situated in a rural area, left by him in West Pakistan and the compensation shall be assessed on the total value of such claims.
