Section 29(c) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(c)If the net compensation due to him is less than 20 per cent of the value of property, he will be paid compensation by the issue of the Statement of Account or in cash, as the case may be. Such person may be permitted to continue to occupy the property on such terms and conditions as the Settlement Commissioner may determine and the property may be allotted or sold to any other person.
