Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8A(1)] [Section 8A] [Entire Act] Union of India - Subsection Section 8A(1)(a) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954 (a)either retain the property on his paying in cash the aforesaid amount.