Section 12 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
12.
Whenever the Collector takes over any property of any displaced person under Section 11, Clause (b) of the Act, such property shall be sold away or re-allotted to any other displaced person and depreciated value at which the property is sold or re-allotted shall be set-off against the loan of the displaced person whose property is so taken over.
