Section 33A in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
33A. Deed of transfer for immovable property transferred under the section 20-A (1) (a) of the Act.
- Where any immovable property in the compensation pool or any part thereof, situated in an urban area, is transferred to any person under clause (a) sub-section (1) of section 20-A of the Act, a deed of transfer in the form specified in Appendix XXXIV-A with such modifications as may be necessary in the circumstances of the case be executed.
