Section 64(b) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(b)If such person had been allotted land in the State of Punjab or Patiala and East Punjab States Union as well as in any other State, he shall be allowed to retain the land allotted to him in the State of Punjab or Patiala and East Punjab States Union and shall be required to surrender the land allotted to him in any other State.
