Section 22 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
22. Class of acquired evacuee property which may be allotted.
- The following classes of acquired evacuee property shall ordinarily be allotted, namely:(a)any residential property in the occupation of a displaced person, the value of which does not exceed fifteen thousand rupees;(b)any shop in the occupation of a displaced person, the value of which does not exceed fifteen thousand rupees;(c)any industrial concern in the occupation of a displaced person, the value of which does not exceed fifty thousand rupees;Explanation - No property referred to in clause in clause (a) or clause (b) shall be allottable, if it is in the occupation of two or more persons, whether any or all of them be displaced persons or not.
