Section 20A(2) in Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)Where in pursuance of sub-section (1) any evacuee or his heir has been granted any immovably property from the compensation pool or has been paid any amount in cash from the compensation pool, his application under section 16 of the Administration of Evacuee Property Act for the restoration of the evacuee property shall be deemed to have been disposed of, and his right, title and interest in such evacuee property shall be deemed to have been extinguished but such extinguishment shall not affect the power of the Central Government to acquire the evacuee property under section 12 of this Act.
