Section 73(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Where the allottee has a verified claim in respect of property other than agricultural land, the Settlement Officer shall, on receipt of a declaration under Rule 71, make an enquiry in the manner specified in Rule 72, verify the particulars specified in the declaration in the presence of the allottee or his authorised agent, determine the public dues outstanding against such allottee and shall thereafter send a copy of the declaration and other relevant papers to the Settlement Commissioner together with:-(i)a report on the public dues payable by the allottee:(ii)recommendation whether having regard to all the circumstances of the case, the allotment may be made permanent, cancelled or varied:Provided that if it appears to the Settlement Officer that the public dues owing from the allottee do no exceed two-thirds of the compensation payable to him in respect of property other than agricultural land, he shall pass an order transferring the property allotted to the allottee in permanent ownership as compensation and shall issue to him a sanad in form specified in Appendix XVII or XVIII as the case may be with such modification, as may be necessary in the circumstances of any particular case granting him such rights.
