Section 95 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
95. Rehabilitation grant to non-claimants.
- The Central Government may from time to time -(a)specify the classes of displaced persons having no verified claim to whom rehabilitation grant my be paid and the extent and manner of payment of such grants;(b)issue a notification inviting applications in the form specified in Appendix XXVI for the payment of rehabilitation grant from the class of persons referred to in clause (a).(2)Every application under sub-rule (1) by displaced person who has left immovable property in West Pakistan and who came to India before the 31st July, 1952, shall be accompanied by -(a)title deeds of the property or documentary evidence in respect of the title to the property left in West Pakistan in respect of which a claim could have been filed under the Displaced Persons (Claims) Act, 1950 (XLIV of 1950);(b)an affidavit giving particulars of such property;(c)an affidavit containing reasons for the claim not having been filed in respect of such property under the Displaced Persons (Claims) Act, 1950;(3)No application under this rule for the payment of rehabilitation grant shall be entertained unless it is made within ninety days from the date of publication of the notification inviting such applications:Provided that any such application may be entertained after the said date if the Settlement Commissioner is satisfied that the applicant was prevented by sufficient cause from filing the application in time.(4)Every application which is not made within time or which does not comply with the provisions of sub-rule (2) shall be rejected summarily.(5)Where the application is not rejected summarily under sub-rule (4), the Settlement Commissioner after holding such inquiry as may be necessary shall make such order thereon as he may deem fit;Provided that Settlement Commissioner shall reject such application unless he is satisfied that the applicant was prevented by sufficient cause from filing a claim in respect of property left in West Pakistan under the Displaced Persons (Claims) Act, 1950 (XLV of 1950),Provided further that no rehabilitation grant shall be payable in respect of any property other than agricultural land in any urban area which the applicant had failed to include in claim filed in respect of other properties under the Displaced Persons (Claim) Act (XLIV of 1950).
