Section 49 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
49. Compensation normally to be paid in the form of land.
- Except as otherwise provided in this chapter, a displaced person having verified claim in respect of agricultural land shall, as far as possible, be paid compensation by allotment of agricultural land. Provided that where any such person wishes to have his claim satisfied against property other than agricultural land, he may purchase such property by bidding for it at an open auction or by tendering for it and in such a case the purchase price of the property shall be adjusted against the compensation due on this verified claim for agricultural land which shall be converted into cash at the rate specified in rule 56.Explanation - In this rule and in the other rules of this Chapter, the expression "agricultural land" shall mean the agricultural land situated in a rural area.
