Section 29(2) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)The Central Government may, from time to time by notification in the Official, Gazette, specify the class of persons to whom, and the class of immovable property in the compensation pool, other than agricultural land in respect of which the provisions of this section shall apply and in issuing any such notification the Central Government shall have regard to the following matters, that is to say—(a)the length of period for which any such persons may have been in lawful possession of the property.(b)the difficulty of obtaining alternative accommodation;(c)the availability of any other suitable residential accommodation for the use of the transferee; and(d)such other matters as may be prescribed.Commentary
