Section 54 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
54. Certain persons under disability may be paid compensation in cash.
(1)The following classes of person having a verified claim in respect of agricultural land may, at the discretion of the Settlement Commissioner, be paid compensation in cash subject to the limit prescribed in rule 17, if such compensation converted in terms of standard acres is eighteen standard acres or less,(a)widows,(b)minors,(c)persons who on account of age or infirmity are incapable of cultivating the land personally,(d)blind and other disabled persons,(e)persons who have settled outside India.(2)Where the compensation payable to any displaced person having verified claim in respect of agricultural land converted in terms of standard acres is two standard acres or less, such compensation may be paid in cash.(3)A displaced person who is paid compensation in cash under this rule shall not be paid compensation separately in respect of his verified claim for any rural building if in respect of such building he is not entitled to receive such compensation under rule 65, but shall be given, at the discretion of the Settlement Commissioner, a house or a site (or if it is considered inexpedient to give a site, its commuted value) and building grant in accordance with the provisions contained in rule 57, subject to the condition that the total payment under this rule read with rule 57, shall not exceed eight thousand rupees.
