Section 41(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)A displaced person having a verified claim who is in occupation of a Government built property which is an allottable property shall be paid compensation by the transfer of the property to him:-Provided that where the value of the property exceeds in the case of a shop in a rural area or in a town other than those mentioned in Appendix X two thousand rupees and in the case of any other property five thousand rupees and such value is covered by the amount of net compensation payable to such person to the extent of 33-1/3 per cent of the value of the property:Provided further that where the provisions of preceding proviso do not apply and the value of the property is covered by the amount of net compensation payable to such persons to the extent specified below.(i)in the case of property situated in 'A' class colony 33-1/3 per cent of the value of the property.(ii)in the case of the property situated in 'B' class colony 25 per cent of the value of the property;(iii)in the case of property situated in 'C' class colony 20 per cent of the value of the property;
