Section 34D in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
34D. Allotment of agricultural lands consisting of more than one Khasra, the value of which exceeds Rs. 10,000/-.
(1)Where any land to which the Chapter applies has been leased to a displaced person and such land consists of more than one Khasra, the aggregate value of which exceeds Rs. 10,000/- such portion of the land, the value of which does not exceed Rs. 10,000/- as the Regional Settlement Commissioner may select, shall be allotted to such person;Provided that where any land or any part thereof has been sub-leased to a displaced person and the sub-lessee has been in occupation of that land or part thereof continuously from the first January, 1956, such land or part thereof, as the case may be, the value of which does not exceed Rs. 10,000/- as the Regional Settlement Commissioner may select, shall be allotted to such sub-lessee.(2)In selecting the area for allotment under sub-rule (1), the Regional Settlement Commissioner shall have regard to the compactness of the area and other relevant matters.(3)For the purposes of allotment of land under this rule, no Khasra shall be sub-divided.
