Section 57 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
57. Allotment of houses in addition to agricultural land.
- A displaced person having a verified claim in respect of agricultural land who has settled in a rural and to whom agricultural land has been allotted, may be allotted a house in addition to such land in accordance with the following scale:-(1)Claimants allotted land up to Ten standard acres ................ Grade (H),(2)Claimants allotted land exceeding Ten standard acres but not exceeding fifty standard acres ......... Grade (G),Provided that if such person holds a verified claim in respect of any rural building and that claim has been satisfied wholly or partially before the allotment of such land, the provision of rule 65 shall not be applicable in his case but he shall not be entitled to the allotment of a house or a site and building grant in lieu thereof.Explanation I - Where no house is available in the same village, an allottee may be granted:-(a)if he has been allotted agricultural land not exceeding ten standard acres, a site measuring 400 square yards and a building grant of Rs. 400/-; and(b)if he has been allotted agricultural land exceeding ten standard acres but not exceeding 50 standard acres, a site measuring 600 square yards and a building grant of Rs. 600.Explanation II - The reference to grades of houses in this rule is to the grades of houses specified in rule 44.
