Section 10 in Displaced Persons (Compensation and Rehabilitation) Act, 1954
10. Special procedure for payment of compensation in certain cases.
- Where any immovable property has been leased to allotted to a displaced person by the Custodian under the conditions published-(a)by the notification of the Government of Punjab in the Department of Rehabilitation No. 4895-S or 4891-S, dated the 8th July, 1959, or(b)by the notification of the Government of Patiala and East Punjab States Union in the Department of Rehabilitation No. 8R or 9R dated the 23rd July, 1949, and published in the official Gazette of that State dated the 7th August, 1949.and such property is acquired under the provisions of this Act and forms part of the compensations pool, the displaced person shall, so long as the property remains vested in the Central Government, continue in possession of such property on the same conditions on which he held the property immediately before the date of acquisition, and the Central Government may, for the purpose of payment of compensation to such displaced person, transfer to him such property on such terms and conditions as may be prescribed.Explanation. - For the removal of doubts, it is hereby declared that the notification of the Government of Patiala and East Punjab States Union No. 7R, 8R and 9R, dated the 23rd July, 1949, and published in the Official Gazette on the 7th August, 1949, purporting to have been made under the provisions of the Patiala and East Punjab States Union Evacuee (Administration of Property) Ordinance, 2006 (Ordinance No. XIII of 2006) shall be deemed to have been issued under the provisions of the Patiala and East Punjab States Union Administration of Evacuee Property Ordinance, 2006 (Ordinance No. XVII of 2006) and the said notification shall not be invalid and shall be deemed never to have been invalid merely by reasons of the fact that they were expressed to have been issued under the provisions of the said Ordinance No. XIII of 2006, and anything done or any action taken (including any lease or allotment granted or made) under the provisions of the said notification shall, notwithstanding any defect in or invalidity of the said notifications, be deemed for all purposes to have been validly done or taken as if the said, notifications were issued under the provisions of the aforesaid Ordinance No. XVII of 2006 and this section were in force on the day on which such thing was done or action was taken.
