Section 36 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
36. Classes of Government built properties which may be allotted
- The following classes of Government built properties shall or ordinarily be allottable; namely:(a)every Government built residential property valued at rupees fifteen thousand or less and occupied by a displaced person on a rental basis:Provided that the Central Government may in any particular case direct that any such property shall not be allottable:(b)every Government built shop valued at rupees fifteen thousand or less.Explanation - No such property shall be allottable, if it is in the occupation of two or more persons, whether any or all of them be displaced person or not.
