Section 5 in The East Punjab Displaced Persons Land Re-settlement Act, 1949
5. Rights and obligation of the present holder.
(1)The present holder shall be entitled to keep possession of the land till such date as the allottee or lessee under the preceding section becomes entitled to actual possession thereof and from that date all rights, title and interest in the land of such holders shall cease and, except as provided in Section 9, he shall not be entitled to claim any damages or compensation on any ground whatsoever.(2)The present holder shall, unless another rate has been or is specified in this behalf, be liable to pay rent equal to two and a half times the land revenue in addition to the cesses for the time being in force for Kharif, 1949, and be [liable to pay two and a half times the land revenue in addition to the cesses for the time being in force at the time of entering into constructive possession in Rabi, 1950, and after] [Substituted for the words 'liable to pay four times the land revenue in addition to the cesses for the time being in force or customary batai at his opinion to be decided mutually with the new allottee or lessee at the time of entering into constructive possession for Rabi, 1950, and after' by Punjab Act, 11 of 1950, section 2.].
