Section 34E in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
34E. Maximum area of land allottable under this Chapter.
- Notwithstanding any thing contained in the foregoing provisions of the rules -(a)no Khasra the value of which exceeds Rs. 10,000/- shall be allotted;(b)the maximum area of land allotted to any one person shall not exceed Rs. 10,000/- in value.
