Section 64(c) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(c)If such person had not been offered allotment of any land in the State of Punjab or Patiala and East Punjab States Union, he may be allowed to retain the allotment of agricultural land other than a grove, in any other State, and any area in excess of that which should have been allotted to him in the State of Punjab or Patiala and East Punjab States Union, shall be surrendered by him, or any deficiency, as the case may be, shall be made good.
