Section 65 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
65. Separate compensation for rural building not to be paid in certain cases.
(1)Any person to whom more than four acres of agricultural land have been allotted shall not be entitled to receive compensation separately in respect of his verified claim for rural building the assessed value of which is less than Rs. 20,000/-.(2)Any person to whom four acres or less of agricultural land have been allotted, shall not be entitled to receive compensation separately in respect of his verified claim for any rural building the assessed value of which is less than Rs. 10,000/-.
