Section 5(1) in The East Punjab Displaced Persons Land Re-settlement Act, 1949
(1)The present holder shall be entitled to keep possession of the land till such date as the allottee or lessee under the preceding section becomes entitled to actual possession thereof and from that date all rights, title and interest in the land of such holders shall cease and, except as provided in Section 9, he shall not be entitled to claim any damages or compensation on any ground whatsoever.
