Section 67A in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
67A. Compensation to displaced persons from West Punjab, etc., in respect of agricultural land.
- Notwithstanding anything contained in this Chapter a displaced person from West Punjab or a displaced person who was originally domiciled in the undivided Punjab, but who before the partition of India had settled in North West Frontier Province, Baluchistan, Bahawalpur or Sind, whose verified claim in respect of agricultural land has not been satisfied or has been satisfied only partially by the allotment of evacuee land under the relevant notification specified in section 10 of the Act shall not be paid compensation in any form other than the transfer of acquired evacuee agricultural land and rural houses and sites in the State of Punjab or Patiala and East Punjab States Union in accordance with the scales specified in the quasi-permanent allotment scheme operating in those States.Provided that the displaced person applies for payment of compensation in such form not later than the 31st day December, 1963;Provided further that if any person has been allotted land in a State other than Punjab and his land claim has not been satisfied fully, he may for the remaining claim either be allotted land due to him in that State or issued a Statement of Account which he may utilise for purchase of property forming part of the Compensation pool or for adjustment of public dues.Scope and Applicability - Rule 67-A applies only to cases where the allottees were definitely unsatisfied claimants and has not made any application for allotment of land. It is not applicable to those cases where an application existed on record and that application had not been rejected.
