Section 76B in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
76B. Deed of transfer to be made out.
- Where any person in occupation of a property forming part of the compensation pool has associated with himself any other displaced person having a verified claim whose net compensation is to be adjusted against the purchase price in pursuance of rule 76-A, the transfer shall be made out jointly in the name of all such persons specifying the extent of interest of each in the property:Provided that where every such displaced person who has so associated himself sends an intimation in writing to the Settlement Commissioner that the deed of transfer may be made out in name of the person in occupation, or the deed of transfer may be made in the name of such person.
