Section 34G in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
34G. Grant of sanad for allotment of lands.
- Where any land to which this Chapter applies is allotted to any person under rule 34-C or 34-D, the allottee shall be granted a Sanad in the forms specified in Appendix X-A or X-B, as the case may be, with necessary modifications.
