Section 46(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Where a person holds a verified claim in respect of an Urban property and also in respect of a house or a shop in any rural area in West Pakistan, compensation shall, notwithstanding anything contained in rule 18, be calculated as follows:(a)If such person is allotted any property of the nature referred to in rule 44, the compensation in respect of the verified claim for the rural house or shop left in West Pakistan shall be calculated separately from the urban property and set off against the value of the property allotted to him.(b)If such person is allotted any property of the nature referred to in rule 45, the assessed value of the claim both for the urban property and the rural house or shop shall be taken together for the purpose of calculating the compensation payable to him and the compensation so payable shall be adjusted against the value of the property allotted to him.[omitted by Notified dated 21.9.59.]
