Section 5(3) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(3)any other immovable property in West Pakistan comprising of a building situated in any area other than an urban area :Provided that where a claimant has been allotted any agricultural land in India and that-(a)where the agricultural land so allotted exceeds four acres, the value of the building in respect of which the claim is made shall not, according to the present estimated cost of construction, be less than Rs. 20,000;(b)where the agricultural land so allotted does not exceed four acres, the value of the building in respect of which the claim is made, shall not, according to the present estimated cost of construction, be less than Rs. 10,000;Explanation I.- In this rule, the expression "building" includes-(a)any structure in the immediate vicinity of a building without which the building cannot be conveniently occupied or enjoyed;(b)any garden, ground, enclosure and out-houses, appurtenant to such building.Explanation II.- For the purposes of this rule, a person shall be deemed to have been allotted any agricultural land in India if he is allotted such land in any manner whatsoever, whether on temporary or quasi-permanent basis.
