Section 97 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
97. Rehabilitation grant to allottees of Agricultural Land whose claim (or rehabilitation grant application either under rule 95 or 96) for rural property has been rejected.
- Any person who has been allotted four acres or less of agricultural land and whose claim (or rehabilitation grant application either under rule 95 of 96) in respect of rural buildings left in West Pakistan has by virtue of such allotment been totally rejected may be given a rehabilitation grant at the rate of Rs. 450 per standard acre of the area allotted to him.Provided that -(a)he has not accepted such allotment of the agricultural land or such allotment has been cancelled;(b)he does not hold a verified claim or rehabilitation grant application under rule 95 or 96 in respect of any other kind of property, that is to say, any urban property or for any substantial rural building; andProvided further that where any such person is given in rehabilitation grant under rule 97-A, he shall not be given a rehabilitation grant under this rule.
