Section 26(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Where an acquired evacuee property which is an allottable property is in the sole occupation of a displaced person who does not hold a verified claim, the property may be transferred to him -(i)in the case of an industrial concern if he pays at once not less than 25% of the value thereof and agrees to pay the balance in instalments spread over a period not exceeding 2½ years from the date of the initial payment;(ii)in the case of any other property -(a)Where the value of property does not exceed, in the case of a shop in a rural area or in a town other than those mentioned in Appendix X, two thousand rupees and in the case of any other property five thousand rupees, if he pays at once 20 per cent of the value thereof and agrees to pay the balance in four equal annual instalments from the date of the initial payment;(b)where the value of the property exceeds the limits specified in clause (a) or where the property consists of a shop situated in a town specified in Appendix X, if he pays at once not less than 33½ per cent of the value of the property and agrees to pay the balance in two equal annual instalments from the date of the initial payment:-Provided that in the case of the acquired evacuee property including an industrial concern which is an allottable property, he may, at his option pay at once 20 per cent of the value of property, in cash and agree to pay the balance with interest in seven equated annual instalments:Provided further that in the case of an acquired evacuee property other than an industrial concern, the value of which is more than rupees ten thousand but does not exceed rupees fifteen thousand, the occupant shall be required to pay the balance together with interest at the rate specified in rule 28, in three equal annual instalments.
