Section 120 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
120. Improvement in acquired evacuee property.
- Where a person in lawful occupation of an acquired evacuee property has with the previous approval of the Custodian in writing made any improvements in such property of a value exceeding Rs. 500 the Settlement Commissioner may, at his discretion, reimburse such occupant the amount spent by him on such improvements from the sale proceeds of the property, if property is sold to a person other than the occupant.
