Section 63 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
63. Land allotted to non-claimants.
- Where any land has been allotted to a displaced person who does not hold any verified claim in respect of agricultural land, such land may be transferred to such person if he -(a)makes an initial payment of 10 per cent of land at the time of transfer of the land, and(b)agrees to pay the balance of the value of the land in fifteen equal annual instalments:Provided that if such person holds a verified claim in respect of any other property, the compensation payable in respect of such property may be adjusted against the value of such land:Provided further that if such person had filed any claim in respect of any rural building which was rejected as a result of the notification of the Government of India in the Ministry of Rehabilitation No. 3(25) Gen./50 dated the 13th September, 1950 (amending Notification No. 3(14) Gen./50/11 dated the 27 May, 1950) issued under the Displaced Persons (Claims) Act, 1950 (44 of 1950) or under Rule 65; he may be permitted to adjust the price of such land and other public dues against the amount which would have been payable to him if his claim had not been so rejected the amount so adjusted being treated as a rehabilitation grant paid under section 11 of the Act.Provided further that where such person has had a multiple allotment the Settlement Commissioner may cancel the allotment and may allot the land to some other person who holds a verified claim in respect of agricultural land.
