Section 102 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
102. Cancellation of allotments and leases.
- A managing officer or managing corporation may in respect of the property in the compensation pool entrusted to him or it, cancel an allotment or terminate a lease, or vary the terms of any such lease or allotment if the allottee or lessee as the case may be:-(a)has sublet or parted with the possession of the whole or any part or the property allotted or leased to him without the permission of a competent authority, or(b)has used or is using such property for a purpose other than that for which it was allotted or leased to him without the permission of a competent authority, or(c)has committed any act which is destructive or permanently injurious to the property, or(d)for any other sufficient reason to be recorded in writing:Provided that no action shall be taken under this rule unless the allottee or the lessee, as the case may be, has been given a reasonable opportunity of being heard.
