Section 34C in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
34C. Allotment of agricultural land of the value of Rs. 10,000/- or less.
- Where any land to which this Chapter applies has been leased to a displaced person and such lands consist of one or more Khasra and is valued at Rs. 10,000/- or less, the land shall be allotted to the lessee:Provided that where any such land or any part thereof has been leased to a displaced person and the sub-lessee has been in occupation of such land or part thereof continuously from the first January 1956, such land or part thereof, as the case may be, shall be allotted to such sub-lessee.
