Section 44(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Where a verified claim relates to a house or a shop left in a rural area in West Pakistan, the claimant may be allotted in lieu of compensation payable to him for such house or shop acquired evacuee house of the appropriate grade according to the scale specified in sub-rule (3) in any rural area in India:Provided that where a house of the appropriate grade is not available, the claimant may be allotted one or more houses of the lower grade.
