Section 7A in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
7A. Functionary Government – Unauthorised Possession--Government servant in unauthorized possession of property—Can he be allowed the benefit of transfer—No—Government being Custodian of public properties as trustee for larger Community of Citizens, no functionary of Government can be allowed to encroach upon Govt. properties and thereafter transfer of proprietary rights, 1988(2) All India Land Laws Reporter 668
