Section 8 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
8. Form and manner of payment of compensation—
(1)A displaced person shall be paid out of the compensation pool the amount of net compensation determined under sub-section (3) of Section 7 as being payable to him and subject to any rules that may be made under this Act the Settlement Commissioner or any other officer or authority authorized by the Chief Settlement Commissioner in this behalf may make such payment in any one of the following forms or partly in one and partly in any other form, namely :-(a)in cash;(b)in Government bonds;(c)by sale to the displaced person of any property from the compensation pool and setting off the purchase money against the compensation payable to him;(d)by any other mode of transfer to the displaced person of any property from the compensation pool and setting off the valuation of the property against the compensation payable to him;(e)by transfer of share or debentures in any company or corporation;(f)in such other form as may be prescribed.(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 installment 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.Commentary
