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State of Haryana - Section

Section 44 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

44. Allotment of acquired evacuee house in a rural area in lieu of compensation.

(1)Where a verified claim relates to a house or a shop left in a rural area in West Pakistan, the claimant may be allotted in lieu of compensation payable to him for such house or shop acquired evacuee house of the appropriate grade according to the scale specified in sub-rule (3) in any rural area in India:Provided that where a house of the appropriate grade is not available, the claimant may be allotted one or more houses of the lower grade.
(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.
(3)For the purposes of this rule the Settlement Commissioner shall classify acquired evacuee houses in rural areas in India into the various grades specified in column 1 of the table below according to the value mentioned in the corresponding entry in column 2 thereof:The Table
Grade Value
(1) (2)
A ....... .......... Rs. 50,000 or above
B ....... .......... Rs. 30,000 and above but below Rs.50,000
C ....... .......... Rs. 20,000 and above but below Rs.30,000
D ....... .......... Rs. 10,000 and above but below Rs.20,000
E ....... .......... Rs. 5,000 and above but below Rs. 10,000
F ........ .......... Rs. 2,500 and above but below Rs. 5,000
G ......... .......... Rs. 1,000 and above but below Rs. 2,500
H ....... .......... Below Rs. 1,000
(4)Nothing in this rule shall apply to any house which has been allotted in the State of Punjab or Patiala and East Punjab State Union under the quasi- permanent allotment scheme published in the notification referred to in section 10 of the Act.