Section 97A in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
97A. Rehabilitation grants to persons allotted agricultural land up to two standard acres in Punjab and Patiala and East Punjab States Union.
- Any person who has been allotted two standard acres or less of agricultural land in the State of Punjab or Patiala and East Punjab States Union under any notification specified in Section 10 of the Act may be given a rehabilitation grant at the rate of Rs. 450 per standard acre of the area allotted to him:Provided that -(a)he has not accepted such allotment of the agricultural land or such allotment has been cancelled;(b)he does not hold a verified claim in respect of any other kind of property, that is to say, for any urban property or for any substantial rural building.
