Section 53(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Where a displaced person having a verified claim in respect of agricultural land has settled in an area other than an urban area, he may be paid one-third of the compensation due to him in cash, subject to a maximum of Rs. 1,000:Provided that no such person holding a verified claim for more than thirty standard acres shall be paid any part of his compensation in cash.
