Section 42 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
42. Government residential property in occupation of non-claimant.
- Where a displaced person who does not hold a verified claim is in occupation of a Government built property which is an allottable property, the property may be transferred to him if he makes the initial payment of(i)33⅓ per cent of value of the property(a)where the property consists of a shop situated in a town specified in Appendix X; or(b)where the value of the property in the case of a shop situated in any rural area or in any town other than specified in Appendix X exceeds two thousand rupees and in any other case exceeds five thousand rupees.(ii)where the value of the property does not exceed the limits specified in clause (b).(a)33⅓ per cent of the value of the property if the property is situated in a 'A' class colony.(b)25 per cent of the value of the property if the property is situated in a 'B' class colony.(c)20 per cent of the value of the property if the property is sitated in a 'C' class colony and agrees to pay the balance of the purchase price;(1)in cases if falling under clause (i) above, in two equal annual instalments; and(2)in case if falling under clause (ii) above, in four equal annual instalments :Provided that the displaced person may, at his option, make an initial payment of 20 per cent of the value of the property in cash and agree to pay the balance of the purchase price of the property with interest at rate specified in clause (d) of Rule 28, in seven equated annual instalments.Provided further that if the value of the Government built property is more than rupees ten thousand but does not exceed rupees fifteen thousand, the displaced person shall be required to pay the balance together with interest at the rate specified in rule 28, in three equal annual instalments.
