Section 55 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
55. Compensation in respect of agricultural land to be set off against the price of the allottable property.
- Where a displaced person having a verified claim in respect of agricultural land is in occupation of an allottable property other than agricultural land or has purchased any Government built property in the compensation pool and the amount recoverable from him including, the value of such property is in excess of the net compensation payable to him in respect of his verified claim, if any, for any urban property or for any rural building, the Settlement Commissioner may set off the excess against the compensation payable to him in respect of his verified claim for agricultural land. If after the amount has been so set off there is any balance of compensation payable to him, it shall be paid in accordance with the provisions of this Chapter.
