Section 19B in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
19B. Compensation ordinarily payable to karta of joint family.
- Compensation in the case of joint family shall ordinarily be payable to the Karta of the family, but where the members of the joint family do not agree that the compensation payable to the family may be paid to the Karta of the family, such compensation shall be paid to each member of the family in accordance with his share specified in the assessment order; or where the share is not so specified, in accordance with such share as the Settlement Commissioner may, having regard to the principle of Hindu law, determine.
