Section 59 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
59. Composite agricultural land.
- Where any agricultural land available for allotment is composite property within the meaning of the Evacuee Interest (Separation) Act of 1951 (XLIV of 1951) any undivided portion of the land may, with consent of the Custodian and the other owner and the claimant, be allotted to the claimant.
