Section 56 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
56. Conversion of standard acres into cash.
- For the purposes of payment of compensation under rules 51 and 53 to 55 each standard acre of land may be converted into cash:-(a)where the compensation converted in terms of standard acres does not exceed fifty standard acres, at the rate of Rs. 450/- per standard acre;(b)where the compensation converted in terms of standard acres exceeds fifty standard acres,(i)in respect of the first fifty standard acres at the rate of Rs. 450/- per cent standard acre,(ii)in respect of the remaining standard acres, at the rate or Rs. 350/- per standard acre.
