Section 53 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
53. Part of compensation in cash in certain cases.
(1)Where a displaced person having a verified claim in respect of agricultural land has settled in an area other than an urban area, he may be paid one-third of the compensation due to him in cash, subject to a maximum of Rs. 1,000:Provided that no such person holding a verified claim for more than thirty standard acres shall be paid any part of his compensation in cash.(2)If any land requiring reclamation is allotted to any such person or a group of such persons, part of the aggregate compensation due to such person or group of persons may, at the discretion of the Settlement Commissioner, be given in cash so as to cover the whole or part of the estimated cost of the reclamation, and a corresponding reduction shall be made from the agricultural land allottable to such person or group of persons.
