Section 19A in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
19A. Maximum amount of compensation payable to a joint family in cash or otherwise.
- Notwithstanding anything contained in the foregoing rules the maximum limit of two lakhs of rupees specified in Appendix VIII, and the maximum limit of eight thousand rupees in respect of cash compensation specified in sub-rule (2) of rule 7 shall apply in respect of each of the shares into which the claim has been divided in pursuance of rule 19.
