Section 76A in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
76A. Adjustment of payment of price of properties or of public dues by association of claims.
- Nothwithstanding anything contained in these rules the Central Government may, by general or special order made in this behalf, allow, subject to such terms and conditions as may be specified in such order.(i)payment of price of properties forming part of the compensation pool or any part of such price; or(ii)payment of any public dues, by adjustment against the net compensation payable in respect of the verified claim of any displaced person.
