Section 110 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
110. Cash receipt on account of sale proceeds etc. of acquired evacuee properties forming part of the compensation pool.
- The sale proceeds etc. realised in cash, in respect of evacuee property forming part of the Compensation Pool shall be credited to the Head XLVI Miscellaneous Receipt on Account of Displaced Persons. Receipts forming part of the compensation pool-Receipts on account of acquired evacuee property.
