Section 45 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
45. Allotment of other property in occupation of claimant.
- Where a displaced person having a verified claim in respect of house or a shop left in a rural area in West Pakistan is in occupation of -(a)any acquired evacuee property which is an allottable property within the meaning of rule 22, or(b)any Government built property which is an allottable property within meaning of rule 36;he may be allotted such property against the net compensation payable to him in respect of the rural house or shop and the provisions of Chapters V and VI relating to allotment of an acquired evacuee property or a Government built property, as the case may be, shall apply, accordingly.[omitted by Notification dated 21.9.59]
