Section 54(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)The following classes of person having a verified claim in respect of agricultural land may, at the discretion of the Settlement Commissioner, be paid compensation in cash subject to the limit prescribed in rule 17, if such compensation converted in terms of standard acres is eighteen standard acres or less,(a)widows,(b)minors,(c)persons who on account of age or infirmity are incapable of cultivating the land personally,(d)blind and other disabled persons,(e)persons who have settled outside India.
