Section 60 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
60. Acceptance of allotment of land.
- Where any person is offered allotment of agricultural land under these rules, he shall communicate his acceptance of the allotment to the Settlement Commissioner within such period being not less than one month as may be fixed by the Settlement Commissioner. If no reply is received within the period fixed by the Settlement Commissioner, allotment shall be deemed to have been accepted.
