Section 82 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
82. Payment of Compensation to persons admitted to Homes or Infirmaries after the commencement of these rules.
- Where a displaced person having a verified claim is admitted to a Home or Infirmary after the commencement of these rules, the compensation payable to him shall be set off against the charges payable by him in respect of his stay in such Home or Infirmary subject to a maximum of Rs. 35 per head per mensem.
