Section 40(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)Where the Government built property has been purchased on instalment basis or hire-purchase basis, the arrears of instalments, if any, shall be deducted from the gross compensation. After deduction of such instalments and public dues and other dues, the present value of the remaining instalments including shall be set of against the present value of the remaining instalments, including interest the ownership of the superstructure and the site if it consists of free hold land, shall be transferred to the purchaser. If the site was held by the purchaser under lease, it shall be demised to him on such terms and conditions as may be determined by the Settlement Commissioner.
