Section 112 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
112. Receipts on account of the sale proceeds etc. of Government built properties forming part of the compensation pool.
- All receipts relating to the Government built properties forming part of compensation pool shall be credited to the head of the account corresponding to the one from which expenditure on such property was originally met viz. -(1)XLVI - Miscellaneous - Receipts on account of Displaced Persons - Receipt forming part of the compensation pool - Receipts on account of sale etc. Government property.(In respect of properties the cost of which was debited to "57 - Miscellaneous").(2)81 - Capital Account of Civil Works outside the Revenue account - Deduct Receipts and Recoveries on Capital Account - Recoveries on account of sale etc., of Government built properties forming part of compensation pool.(In respect of properties the cost of which was debited to 81 - Capital Account of Civil Works outside the Revenue Account).(3)O - Loans and Advance by the Central Government in respect of properties the cost of which was met by the State Government and other authorities from loans from the Central Government. See rule (2) of Rule 114 below).
