Section 94 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
94. Payment of Rehabilitation grant to certain class of persons.
- Every person having a verified claim of less than fifty thousand rupees shall be paid a rehabilitation grant in accordance with the scale specified in Appendix VIII or IX as the case may be:Provided that except for the purpose of making marginal adjustments such grant shall be payable to person who owned immovable property other than agricultural land in India of a value exceeding three thousand rupees on the 31st day of March, 1947, and who holds a verified claim for an amount exceeding ten thousand rupees in respect of property other than agricultural land left in West Pakistan.
