Section 51 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
51. Scale of compensation in the form of land.
- The scale for the allotment of land as compensation in respect of a verified claim for agricultural land shall be the same as in the quasi-permanent Land Allotment Scheme in the State of Punjab and Patiala and the East Punjab States Union as set out in Appendix XIV.Explanation - If any public dues are recoverable, the allottable area shall be reduced correspondingly.
