Section 62 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
62. Agricultural land allotted before commencement of these rules.
- Where any person has been allotted any agricultural land before the commencement of these rules in respect of his verified claim relating to agricultural land left in West Pakistan, the following provisions shall apply:-(a)If land allotted to such person is less than the area which should have been allotted to him under these rules, an additional area of land may, if available, be allotted to him to make up the deficiency.(b)If the land allotted to such person exceeds the area which should have been allotted to him under these rules and if the allottee wishes to retain the excess land, he shall be required to pay the value of the excess land in such instalments as the Settlement Commissioner may determine:Provided that if such person holds a verified claim in respect of any other property, the net compensation in respect of such property may be adjusted against the value of the excess land.Explanation - For the purpose of this rule and the next succeeding rule, the value of land shall be determined at the rate mentioned in rule 56.
