Section 10 in The Resettlement of Displaced Persons (Land Acquisition) Act, 1948
10. Disposal of land.-
Subject to such rules as may be made by the [State;Subs. by A.O. 1950, for “Provincial”] Government, the competent authority may use or deal with any land acquired under the provisions of this Act in such manner and subject to such conditions as may appear to it to be expedient for the purpose of resettling displaced persons:Provided that no displaced person to whom any land has been allotted under the provisions of this section shall transfer such land to any other person except with the previous consent of the competent authority.
