Section 2(d) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(d)“public dues” in relation to a displaced persons, includes—(i)arrears of rent in respect of any property allotted or leased to the displaced person by Central Government or a State Government or the Custodian;(ii)any amount recoverable, whether in one lump sum or in installments, from the displaced person on account of loans granted to him by the Central Government or a State Government or the Rehabilitation Finance Administration constituted under the Rehabilitation Finance Administration Act, 1948 (XII of 1948), and any interest on such loans;(iii)the amount of purchase money or any part thereof and any interest on such amount or part remaining unpaid and recoverable from the displaced person on account of transfer to him of any property or interest therein by—
