Section 34 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
34. Deed of transfer.
- Where any property is transferred to any person under this chapter, the property shall be deemed to have been transferred to him:-(a)where such person had made an application for the payment of compensation before 31st of October 1993, from the first day of November, 1953:-(b)when such person was in occupation of such property in any town other than those mentioned in Appendix X from the first day of the month following the month in which a receipt in respect of an application for compensation made by him was issued to him;(c)where compensation applications are invited before a specified date from the first day of the month following such date;(d)in any other case, from such date as the Central Government may, by general of special order, specify.
