Section 32(10) in The Displaced Persons (Debts Adjustment) Act, 1951
(10)For the purposes of this Act, where the compensation is paid in cash, the amount which shall be available for purposes of satisfaction of the debts in the second part of the decree shall in no case exceed seventy-five per cent. of the amount of such compensation; and where it is by way of exchange or property, the extent of the property which shall be available for the said purposes shall in no case exceed seventy-five per cent. in value of such property.Explanation.-In this section the expression "paying capacity" means the aggregate of the market value of all the attachable assets in India of the displaced debtor plus the income which is likely to accrue to him for the next three years succeeding, excluding from the computation of such income a sum calculated at the rate of two hundred and fifty rupees a month.
