Section 64 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
64. Punjabi and person of Punjabi extraction who have been allotted land outside the State of Punjab and Patiala and East Punjab States Union
- Any landowner whose claim was registered under the East Punjab Refugees (Registration of Claims) Act, 1948 (East Punjab Act VIII of 1948) or under the Patiala Refugees (Registration of Local Claims) Ordinance 2004 BK (Ordinance No. X of 2004 BK) and who has been allotted land outside the State of Punjab or Patiala and East Punjab States Union shall be governed by the Provisions hereinafter contained in this rule:(a)If such person had refused allotment of land made to him in the State of Punjab or the Patiala and East Punjab States Union, he shall be treated as a displaced person having no claim in respect of agricultural land and accordingly the provisions of rules 62 and 63 shall apply to him.Provided that any person who surrendered any land allotted to him in the State of Punjab or Patiala and East Punjab States Union before the 31st December, 1955 may, on production of a certificate issued by the authorised officer of the Government of Punjab or Patiala and East Punjab State Union, as the case may be, evidencing such surrender be allowed to retain the land allotted to him in the district of Ganganagar in the State of Rajasthan on condition that if he is in possession of any area in excess of that which should have been allotted to him in the State of Punjab or Patiala and East Punjab States Union, he shall either surrender such excess area or pay the price therefor at the rate mentioned in rule 56.(b)If such person had been allotted land in the State of Punjab or Patiala and East Punjab States Union as well as in any other State, he shall be allowed to retain the land alloted to him in the State of Punjab or Patiala and East Punjab States Union and shall be required to surrender the land allotted to him in any other State.(c)If such person had not been offered allotment of any land in the State of Punjab or Patiala and East Punjab States Union, he may be allowed to retain the allotment of agricultural land other than a grove, in any other State, and any area in excess of that which should have been allotted to him in the State of Punjab or Patiala and East Punjab States Union, shall be surrendered by him, or any deficiency, as the case may be, shall be made good.(d)If such person had been allotted land in the area which on and from 1st November, 1956 is comprised in the Union Territory of Himachal Pradesh or Delhi, after surrendering his claim for allotment of land in the territory which formed part of the State of Punjab or Patiala and East Punjab States Union as it existed on 31 st October, 1956, he may be allowed to retain the land allotted to him in the said area on condition that if the extent of land in his possession in the said area is in excess of that which should have been allotted to him in the said part, he surrenders such extent in excess.Provided that any such person may be permitted to retain the excess area if he pays the price therefor at the rate mentioned in rule 56.Explanation - A displaced person whose allotment of agricultural land outside the State of Punjab or Patiala and East Punjab States Union has been cancelled and who has not been allotted any land in any of those States, may, subject to the availability of land, be allotted agricultural land in either of those States.
