Section 17(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(4)Where the claimant to whom a Statement of Account has been issued showing the amount of compensation available to him for the purchase of property fails to utilise the whole or part of the compensation due to him by the purchase of property within six months from the 15th of January, 1959, or the date of issue of the Statement of Account, whichever is later, he may be allotted in lieu of the compensation or the unutilised part thereof due to him, any property in the compensation pool at the discretion of the Settlement Commissioner. On such allotment the claim of the claimant for compensation shall be deemed to have been satisfied.
