Section 25(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)Where the value of the property exceeds the net amount of compensation payable to the applicant, the applicant shall be required to pay the balance -(a)in one lump sum, or(b)in instalments as the following :-(i)in the case of property other than industrial concern -(a)where the value of the property does not exceed in the case of a shop in a rural area or in town other than those mentioned in Appendix X, two thousand rupees and in the case of any other property five thousand rupees in four equal annual instalments,(b)where the value of the property exceeds the limits specified in clause (a) or where the property consists of a shop situated in the town specified in appendix X, in two equal instalments.(ii)In the case of an industrial concern instalments spread over a period not exceeding two and a half years.Provided that in the case of an acquired evacuee property including an industrial concern which is an allottable property, the applicant may at his option, pay the balance together with interest in seven equated instalments.Provided further that if the value of an acquired evacuee property other than industrial concern is more than rupees ten thousand but does not exceed fifteen thousand, the applicant shall be required to pay the balance together with interest at the rate specified in rule 28 in three equal annual instalment.
