Section 44(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)The value of the house or houses which may be allotted under sub-rule (1) shall subject to the availability of such house or houses approximate as nearly as possible to the amount of the net compensation payable to the claimant in respect of the rural house or shop left in West Pakistan and allotment of such house or houses, the claim of the claimant for such compensation shall be deemed to have been fully satisfied.
