Section 109(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

[Cites 0, Cited by 0] [Section 109] [Entire Act]

(3)In regular Government account the payment of major head 85-D compensation to displaced persons under the minor detailed heads indicated below:

Minor Head	Detailed Head
Gross Payments	Value of Government property transferred. Loans etc. adjustedas compensation.Other payments.
Deduct Amount financed from the Revenue	Amount financed from sale proceeds etc. of evacuee propertytransferred from Revenue.

(Amount of net capital outlay met from Revenue)

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