Section 8(2) in Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)For the purpose of payment of compensation under this Act the Central Government may, by rules, provide for all or any of the following matters:-(a)the classes of displaced person to whom compensation may be paid;(b)the scales according to which, the form and manner in which, and the instalment by which, compensation may be paid to different classes of displaced persons;(c)the valuation of all property, shares and debentures to be transferred to displaced person;(d)any other matter which is to be, or may be prescribed.
