Section 68 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
68. Grant of sanad for transfer of agricultural land.
- Where any agricultural land is transferred to any person under these rules, the transferee shall be granted a sanad in the form specified in Appendix XV with such modifications as may be necessary in the circumstances of any particular case or the provisions of any local or special law relating to transfer of agricultural land in force in the area where such agricultural land is situated.
