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Provided that one-third of the members of every managing corporation shall be non- officials.
SECTION 17: FUNCTIONS AND DUTIES OF MANAGING OFFICERS AND MANAGING CORPORATIONS
(1) All managing officers or managing corporations shall perform such functions as may be assigned to them by or under this Act under the general superintendence and control of the Chief Settlement Commissioner.
(2) Subject to the provisions of this Act and the rules made thereunder, a managing officer or managing corporation may take such measures as he or it considers necessary or expedient for the purpose of securing, administering, preserving managing or disposing of any property in the compensation pool entrusted to him or it and generally for the purpose of satisfactorily discharging any of the duties imposed on him or it by or under this Act and may, for any such purpose as aforesaid, do all acts and incur all expenses necessary or incidental thereto.
(3) Any amount due to the Custodian in respect of any evacuee property acquired under this Act for any period prior to the date of the acquisition shall vest in, and be payable to, the Central Government and shall be recoverable by the managing officer or managing corporation from the person liable to pay the same.
SECTION 18: DISSOLUTION OF MANAGING CORPORATION
(1) Where the Central Government is satisfied that the property entrusted to a managing corporation for custody, management and disposal has been transferred to any person or persons under this Act or that for any other reason it is no longer necessary to continue the managing corporation, the Central Government may, by notification in the Official Gazette, dissolve the managing corporation.
(2) Upon the publication of a notification under sub-section (1) dissolving a managing corporation -
(a) all the members of the managing corporation shall vacate their office as such members;
(b) all the powers and duties which may, by or under the provisions of this Act be exercised or performed by or on behalf of the managing corporation shall be exercised and performed by such person or persons as the Central Government may direct;
(c) all property vested in the managing corporation at the date of dissolution shall vest in the Central Government.
SECTION 19: POWER TO VARY OR CANCEL LEASES OR ALLOTMENT OF ANY PROPERTY ACQUIRED UNDER THIS ACT
(1) Notwithstanding anything contained in any contract or any other law for the time being in force but subject to any rules that may be made under this Act the managing officer or managing corporation may cancel any allotment or terminate any lease or amend the terms of any lease or allotment under which any evacuee property acquired under this Act is held or occupied by a person, whether such allotment or lease was granted before or after the commencement of this Act.
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(2) Where any person,-
(a) has ceased to be entitled to the possession of any evacuee property by reason of any action taken under sub -section (1), or
(b) is otherwise in unauthorised possession of any evacuee property or any other immovable property forming part of the compensation pool; he shall, after he has been given a reasonable opportunity of showing cause against his eviction from such property, surrender possession of the property on demand being made in this behalf by the managing officer or managing corporation or by any other person duly authorised by such officer or corporation.]
(3) If any person fails to surrender possession of any property on demand made under sub-section
(2), the managing officer or managing corporation may, notwithstanding anything to the contrary contained in any other law for the time being in force, eject such person and take possession of such property and may, for such purpose, use or cause to be used such force as may be necessary.
15 [(4) Where a managing officer or a managing corporation is satisfied that any person, whether by way of allotment or lease, is or has at any time been, in possession of any evacuee property acquired under this Act to which he was not entitled, or which was in excess of that to which he was entitled, under the law under which such allotment or lease was made or granted, then, without prejudice to any other action which may be taken against that person, the managing officer or the managing corporation may, having regard to such principles of assessment of rent as may be specified in this behalf by the Central Government, by order. assess the rent payable in respect of such property and that person shall be liable to pay the rent so assessed for the period for which the property remains or has remained in his possession:
Provided that no such order shall be made without giving to the person concerned a reasonable opportunity of being heard.
(5) Where any person is, or has at any time been, in unauthorised possession of any evacuee property acquired under this Act, the managing officer or the managing corporation may, having regard to such principles of assessment of damages as may be specified in this behalf, by the Central Government, assess the damages on account of the use and occupation of such property and may, by order, require that person to pay the damages within such time and in such installments as may be specified in the order:
Provided that no such order shall be made without giving to the person concerned a reasonable opportunity of being heard.]Sub-section (1).- "The Committee are of the view that the powers of managing officers or managing corporations to vary or cancel leases or allotment of any property should be subject to certain limitations the extent of which should be defined by suitable rules made in this behalf by the Central Government under their rule-making powers. The clause has been amended accordingly."-J.C.R.
SECTION 20: POWER TO TRANSFER PROPERTY OUT OF THE COMPENSATION POOL
(1) Subject to any rules that may be made under this Act, the managing officer or managing corporation may transfer any property out of the compensation pool -
(a) by sale of such property to a displaced person or any association of displaced persons whether incorporated or not, or to any other person, whether the property is sold by public auction or otherwise:
(b) by lease of any such property to a displaced person or an association of displaced persons, whether incorporated or not. or to any other person;
(c) by allotment of any such property to a displaced person or an association of displaced persons whether incorporated or not, or to any other person, on such valuation as the Settlement Commissioner may determine;
(d)in the case of a share of an evacuee in a company, by transfer of such share to a displaced person16[or any association of displaced persons, whether incorporated or not, or to any other person], notwithstanding anything tothe contrary contained in the Indian Companies Act, 191317or in the memorandum of articles of association of such company;
(e) in such other manner as may be prescribed.
18[(1A) For the purpose of transferring any property out of the compensation pool under subsection
(1). it shall be lawful for the managing officer or the managing corporation to transfer the same to a displaced person jointly with any other person or an association of displaced persons or otherwise.]
(2) Every managing officer or managing corporation selling any immovable property by public auction under sub-section (1) shall be deemed to be a Revenue Officer within the meaning of subsection
(4) of section 89 of the Indian Registration Act, 1908-.
(3) Where the ownership of any property has passed to the buyer before the payment of the whole of the purchase money, the amount of the purchase money or any part thereof remaining unpaid and any interest on such amount or part shall, notwithstanding anything to the contrary contained in any other law, be a first charge upon the property in the hands of the buyer or any transferee from such buyer and may, on a certificate issued by the Chief Settlement Commissioner, be recovered in the same manner as an arrear of land revenue.
SECTION 20A: UTILISATION OF COMPENSATION POOL IN CONNECTION WITH RESTORATION OF EVACUEE PROPERTY IN CERTAIN CASES
(1) Where any evacuee or his heir is entitled to the restoration of any evacuee property on an application made by him in this behalf under section 16 of the Administration of Evacuee Property Act, 1950-(hereinafter in this section referred to as the Evacuee Property Act), and the Central Government is of opinion that it is not expedient or practicable to restore the whole or any part of such property to the applicant by reason of the property or part thereof being in occupation of a displaced person or otherwise, then, notwithstanding anything contained in the Evacuee Property Act and this Act, shall be lawful for the Central Government -
(a) to transfer to the applicant in lieu of the evacuee property or any part thereof, any immovable property in the compensation pool or any part thereof, being in the opinion of the Central Government as nearly as may be of the same value as the evacuee property or, as the case may be, any part thereof, or
(b) to pay to the applicant such amount in cash from the compensation pool in lieu of the evacuee property or part thereof, as the Central Government having regard to the value of the evacuee property or part thereof, may, in the circumstances, deem fit.
(2) Where in pursuance of sub-section (1) any evacuee or his heir has been granted any immovable property from the compensation pool or has been paid any amount in cash from the compensation pool, his application under section 16-of the Evacuee Property Act for the restoration of the evacuee property shall be deemed to have been disposed of, and his right, title and interest in such evacuee property shall be deemed to have been extinguished but such extinguishment shall not affect the power of the Central Government to acquire the evacuee property under section 12-of this Act.]
"In certain cases evacuee properties which are restorable under the provisions of the Administration of Evacuee Property Act, 1950-, have already been allotted to displaced persons. In some cases, such properties have already been acquired under the Displaced Persons (Compensation and Rehabilitation) Act. In order to safeguard the interests of displaced persons, it has been decided that where it is not expedient to restore the original property to an evacuee owner, he should be given alternative property or cash compensation or partly alternative property and partly cash compensation. The new section 20Amakes the necessary provision in this behalf."- S.O.R., Gazette of India, 1956. Extra., Pt. II, Sec. 2, p. 876.
SECTION 20B: RESTRICTIONS ON RESTORATION OF CERTAIN PROPERTY
(1) Where any person is entitled to the restoration of any property by virtue of an order made by the Custodian-General under section 27 of the Administration of Evacuee Property Act, 1950-, or by the competent officer or the appellate officer under the Evacuee Interest Separation Act, 1951-, and the Central Government is of opinion that it is not expedient or practicable to restore the whole or any part of such property to that person by reason of the property or part thereof being in occupation of a displaced person or otherwise, then, notwithstanding anything contained in the said Acts or this Act, it shall be lawful for the Central Government -
(a) to transfer to that person in lieu of the property to he restored or any part thereof, any immovable property in the compensation pool or any part thereof, being in the opinion of the Central Government as nearly as may be of the same value as the property to be restored or, as the case may be any part thereof, or
(b) to pay to that person such amount in cash from the compensation pool in lieu of the property to be restored or part thereof, as the Central Government having regard to the value of the property to be restored or part thereof, may in the circumstances deem fit.
(2) Where in pursuance of sub-section (1) any person has been granted any immovable property from the compensation pool or has been paid any amount in cash from the compensation pool, his right, title and interest in the property to be restored shall be deemed to have been extinguished.]
SECTION 21: RECOVERY OF CERTAIN SUMS AS ARREARS OF LAND REVENUE
(1) Any sum payable to the Government or to the Custodian in respect of any evacuee property, under any agreement, express or implied, lease or other document or otherwise howsoever, for any period prior to the date of acquisition of such property under this Act, which has not been recovered under sec. 48 of the Administration of Evacuee Property Act, 1950-, and any sum payable to the Government in respect of any property in the compensation pool, may be recovered in the same manner as an arrear of land revenue.
(2) If any question arises whether a sum is payable to the Government or to the Custodian within the meaning of sub-section (1) in respect of any property referred to therein, it shall be referred to the Settlement Commissioner within whose jurisdiction the property is situated, and the Settlement Commissioner shall, after making such inquiry as he may deem fit and giving to the person by whom the sum is alleged to be payable an opportunity of being heard, decide the question; and the decision of the Settlement Commissioner shall, subject to any appeal or revision under this Act, be final and shall not be called in question by any Court or other authority.
(3) For the purposes of this section, a sum shall be deemed to be payable to the Custodian, notwithstanding that its recovery is barred bythe Indian Limitation Act, 1908, or any other law for the time-being in force, relating to limitation of actions.]
SECTION 22: APPEALS TO THE SETTLEMENT COMMISSIONER
(1) Subject to the provisions of sub- section (2), any person aggrieved by an order of the Settlement Officer or a managing officer under this Act may, within thirty days from the date of the order, prefer an appeal to the Settlement Commissioner in such form and manner as may be prescribed :
Provided that the Settlement Commissioner may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2) No appeal shall lie from an order of the Settlement Officer under section 5-if the difference between the amount of public dues as determined by the Settlement Officer and that as admitted by the applicant is less than one thousand rupees or such other amount not exceeding one thousand rupees as may be specified by the Central Government in this behalf, by notification in the Official Gazette.
(3) The Settlement Commissioner may, after hearing the appeal, confirm, vary or reverse the order appealed from and pass such order in relation thereto as he deems fit.
SECTION 23: APPEALS TO THE CHIEF SETTLEMENT COMMISSIONER
(1) Subject to the provisions of sub-section (2), any person aggrieved by an order of the Settlement Commissioner or the Additional Settlement Commissioner or an Assistant Settlement Commissioner or a managing corporation under this Act may, within thirty days from the date of the order, prefer an appeal to the Chief Settlement Commissioner in such form and manner as may be prescribed:
Provided that the Chief Settlement Commissioner may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2) No appeal shall lie from any order passed in appeal under section 22-.
(3) The Chief Settlement Commissioner may, after hearing the appeal, confirm, vary or reverse the order appealed from and pass such order in relation thereto as he deems fit.
SECTION 24: POWER OF REVISION OF THE CHIEF SETTLEMENT COMMISSIONER
(1) The Chief Settlement Commissioner may at any time call for the record of any proceeding under this Act in which a Settlement Officer, an Assistant Settlement Officer, an Assistant Settlement Commissioner, an Additional Settlement Commissioner, a Settlement Commissioner, a managing officer or a managing corporation has passed an order for the purpose of satisfying himself as to the legality or propriety of any such order and may pass such order in relation thereto as he thinks fit.
(2) Without prejudice to the generality of the foregoing power under sub-section (1), if the Chief Settlement Commissioner is satisfied that any order for payment of compensation to a displaced person or any lease or allotment granted to such a person has been obtained by him by means of fraud, false representation or concealment of any material facts, then, notwithstanding anything contained in this Act, the Chief Settlement Commissioner may pass an order directing that no compensation shall be paid to such a person or reducing the amount of compensation to be paid to him, or as the case may be, cancelling the lease or allotment granted to him, or which is in excess of the amount payable to him, such amount or excess, as the case may be, may, on a certificate issued by the Chief Settlement Commissioner, be recovered in the same manner as an arrear of land revenue.
(3) No order which prejudicially affects any person shall be passed under this section without giving him a reasonable opportunity of being heard.
(4) Any person aggrieved by any order made under sub-section (2), may, within thirty days of the date of the order, make an application for the revision of the order in such form and manner as may be prescribed to the Central Government and the Central Government may pass such order thereon as it thinks fit.
SECTION 25: REVIEW AND AMENDMENT OF ORDERS
(1) Any person aggrieved by an order of the Settlement Officer under section-, from which no appeal is allowed under section-, may, within thirty days from the date of the order, make an application in such form and manner as may be prescribed, to the Settlement Officer for review of his order and the decision of the Settlement Officer on such application shall, subject to the provisions of section-and section-, be final.
(2) Clerical or arithmetical22mistakes in any order passed by an officer or authority under this Act or errors arising therein from any accidental slip or omission may. at any time, be corrected by such officer or authority or the successor-in-office of such officer or authority.
SECTION 26: POWERS OF OFFICERS APPOINTED UNDER THIS ACT, ETC
(1) Every officer appointed under this Act shall, for the purpose of making any inquiry or hearing any appeal under this Act, have the same powers as are vested in a Civil Court under the-when trying a suit, in respect of the following matters, namely:-
(a) summoning and enforcing the attendance of any person and examining him on oath;
(b) requiring the discovery and production of any document;
(c) requisitioning any public record from any Court or office;
(d) issuing commissions for the examination of witnesses;
(e) appointing guardians or next friends of persons who are minors or of unsound mind;
(f) any other matter which may be prescribed;
and any proceeding before any such officer shall be deemed to be judicial proceeding within the meaning of sections-and228 of the Indian Penal Code-and every such officer shall be deemed to be a Civil Court within the meaning of sections 480and482 of the Code of Criminal Procedure, 1898.
[(1A) Every officer appointed under this Act may, for the purpose of making an inquiry under this Act and generally for the purpose of enabling him satisfactorily to discharge any of the duties imposed on him by or under this Act, require any person to submit to him such accounts, books or other documents or to furnish to him such information relating to any evacuee property acquired under this Act as he may reasonably think necessary.]
(2) The Chief Settlement Commissioner or any other officer hearing an appeal under this Act shall, subject to the provisions of this Act, have such further powers as are vested in a Civil Court under the-when hearing an appeal.
SECTION 27: FINALITY OF ORDERS
- Save as otherwise expressly provided in this Act, every order made by any officer or authority under this Act, including a managing corporation, shall be final and shall not be called in question in any Court by way of an appeal or revision or in any original suit. application or execution proceeding.
SECTION 28: POWER TO TRANSFER CASES
- The Central Government or the Chief Settlement Commissioner may, by order in writing at any time transfer any case pending before an officer appointed under this Act to another officer and the officer to whom the case is So transferred may. subject to any special direction in the order of transfer, proceed from the stage at which it was so transferred.
SECTION 29: SPECIAL PROTECTION FROM EJECTMENT TO CERTAIN CLASSES OF PERSONS
(1) Where any person to whom the provisions of this section apply, is in lawful possession of any immovable property of the class notified under sub-section (2), which is transferred to another person under the provisions of this Act, then, notwithstanding anything contained in any other law, such person shall, without prejudice to any other right which he may have in the property, be deemed to be a tenant of the transferee on the same terms and conditions as to payment of rent or otherwise on which he held the property immediately before the transfer : Provided that notwithstanding anything contained in any such terms and conditions, no such person shall be liable to be ejected from the property during such period not exceeding two years as may be prescribed in respect of that class of property, except on any of the following grounds, namely :-
(a) that he has neither paid nor tendered the whole amount of arrears of rent due after the date of the transfer within one month of the date on which a notice of demand has been served on him by the transferee in the manner provided in section 106 of the Transfer of Property Act, 1882-;
(b) that he has, without obtaining the consent of the transferee in writing -
(i) sublet or otherwise parted with the possession of the whole or any part of the property, or
(ii) used the property for a purpose other than the purpose for which he was using it immediately before the transfer;
(c) that he has committed any act which is destructive of, or permanently injurious to, the property.
(2) The Central Government may, from time to time by notification in the Official Gazette, specify the class of persons to Whom, and the class of immovable property in the compensation pool, other than agricultural land, in respect of which, the provisions of this section shall apply and in issuing any such notification the Central Government shall have regard to the following matters, that is to say,-
(a) the length of the period for which any such persons may have been in lawful possession of the property;
(b) the difficulty of obtaining alternative accommodation;
(c) the availability of any other suitable residential accommodation for the use of the transferee; and
(d) such other matters as may be prescribed.
"The Committee feel that it is not possible to lay down a uniform rule regar ding protection from eviction to persons who may be in lawful possession of property which may be transferred from the compensation pool. The revised clause accordingly empowers the Central Government to notify in the Official Gazette the class of persons and the class of property in respect of which such protection should be given. The protection from eviction is not in any case to exceed two years."- J.C.R.
SECTION 30: EXEMPTION FROM ARREST
23 [(1)] No person shall be liable to arrest or imprisonment in pursuance of any process issued for the recovery of any sum due under this Act which is recoverable as an arrear of land revenue.
-23 [(2) Notwithstanding anything contained in sub-section (1) if the Chief Settlement Commissioner is of opinion that a person is refusing or neglecting, or has refused or neglected, to pay any sum due under this Act, he may after giving such person an opportunity of being heard, by order in writing stating the grounds therefor, direct that the provisions of sub-section (1) shall not apply to him, and thereupon such person shall cease to be entitled to the exemption conferred by that sub-section.]OBJECTS AND REASONS "Under sub-section (1) of Section-of the Displaced Persons (Compensation and Rehabilitation) Act, 1954, any sum payable to the Government or to the Custodian in respect of any evacuee property or to the Government in respect of any property in the compensation pool may be recovered in the same manner as an arrear of land revenue; but Section-of the Act prohibits the arrest or imprisonment of a defaulter for the purpose. Many defaulters who are otherwise capable of meeting the demands against them, particularly in respect of arrears of rent have taken advantage of the protection given by Section-with the result that huge arrears of rent have accumulated. Such defaulters are able to evade successfully all other methods of enforcing recovery. Even concessions for payment by installments and facilities for adjusting arrears against the compensation due to them or to other displaced persons have evoked very little response. It has, therefore, become necessary to amend Section-so as to permit the arrest of defaulters in cases where they refuse or neglect to pay the sums due from them. It is, however, proposed that exemption from arrest will be withdrawn only in cases where the Chief Settlement Commissioner, after giving an opportunity to the defaulter to be heard, is satisfied, for reasons to be recorded, that he should no longer enjoy such exemption."- S.O.R., Gaz. of India., 1959, Extra, Pt. II-Sec. 2, page 366.
SECTION 31: ADVISORY BOARD
(1) The Central Government shall, as soon as may be, constitute a Board to advise the Central Government on matters of policy arising out of the administration of this Act.
(2) The Board shall consist of a Chairman and such number of other members not exceeding six as the Central Government may think fit to appoint and the members (including the Chairman) shall hold office for a period of two years and shall be eligible for reappointment: Provided that the Chairman or any other member of the Board may resign his office by writing under his hand addressed to the Central Government and shall, on such resignation being accepted by that Government be deemed to have vacated his office.
(3) The Board may subject to the previous approval of the Central Government, make by-laws fixing a quorum and regulating its own procedure and the conduct of all business to be transacted by it.
(4) No act done or proceeding taken by the Board shall be questioned on the ground merely of the existence of any vacancy in, or a defect in the constitution of, the Board.
24 [(5) If at any time the Central Government is of opinion that the continued existence of the Board is unnecessary, it may by notification in the Official Gazette, declare that the Board shall be dissolved with effect from such date as may be specified in the notification and the Board shall be deemed to be dissolved accordingly.]OBJECTS AND REASONS "The Committee are of the view that an Advisory Board of non-officials should be set up by Government for consultation on matters of policy arising out of the administration of this Act and for the proper implementation of the purposes of this Act. Therefore a new clause has been inserted providing for the setting up of such an Advisory Board."-J.C.R.
SECTION 32: POWER TO GIVE DIRECTIONS
- The Central Government may give directions to any State Government as to the carrying into execution in the State of any of the provisions contained in this Act or of any rules or orders made thereunder.
SECTION 33: CERTAIN RESIDUARY POWERS OF CENTRAL GOVERNMENT
- The Central Government may at any time call for the record of any proceeding under this Act and may pass such order in relation thereto as in its opinion the circumstances of the case require and as is not inconsistent with any of the provisions contained in this Act or the rules made thereunder.
SECTION 34: DELEGATION OF POWERS
(1) The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the direction, be exercisable also by such officer or authority subordinate to the Central Government or by the State Government or by such officer or authority subordinate to the State Government as may be specified in the notification.
(2) Subject to the provisions of this Act and of the rules and orders made thereunder, the Chief Settlement Commissioner may, by general or special order, delegate all or any of his powers under this Act to the Joint Chief Settlement Commissioner, [a] Deputy Chief Settlement Commissioner, a Settlement Commissioner, an Additional Settlement Commissioner or an Assistant Settlement Commissioner, subject to such conditions, if any, as may be specified in the order.
(3) Subject to the provisions of this Act and of the rules and orders made thereunder, a Settlement Commissioner may, by general or special order, delegate all or any of his powers under this Act to an Additional Settlement Commissioner, an Assistant Settlement Commissioner, a Settlement Officer or an Assistant Settlement Officer, subject to such conditions, if any, as may be specified in the order.
SECTION 35: PENALTY
(1) Any person who furnishes in his application for payment of compensation any information which he knows, or has reason to believe, to be false or which he does not believe to be true, shall be punishable with imprisonment which may extend to one year, or with fine, or with both.
(2) No Court shall take cognizance of any offence punishable under this Act save upon complaint in writing made by an officer authorized by the Chief Settlement Commissioner by general or special order in this behalf.
SECTION 36: BAR OF JURISDICTION
- Save as otherwise expressly provided in this Act, no Civil Court shall have jurisdiction to entertain any suit or proceeding in respect of any matter which the Central Government or any officer or authority appointed under this Act is empowered by or under this Act to determine, and no injunction shall be granted by any Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
SECTION 37: OFFICERS APPOINTED UNDER THE ACT TO BE PUBLIC SERVANTS
- Every officer appointed under this Act and every member of a managing corporation shall be deemed to be a public servant within the meaning of section-
SECTION 38: PROTECTION OF ACTION TAKEN IN GOOD FAITH
- No suit or other legal proceeding shall lie against the Central Government or any person appointed under this Act in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made there under.
SECTION 39: VALIDATION OF CERTAIN ACTION TAKEN BEFORE THE COMMENCEMENT OF THE ACT
- Anything done or any action taken (including any order made) by the Chief Settlement Commissioner, Settlement Commissioners, Additional Settlement Commissioners or Settlement Officers for the purposes of payment of compensation or rehabilitation grants or other grants to displaced persons shall, in so far as it is not inconsistent with the provisions of the Act, be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the date on which such thing was done or action was taken.
SECTION 40: POWER TO MAKE RULES
(1) The Central Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-
(a) the form and manner in which and the time within which, an application for payment of compensation may be made and the particulars which it may contain;
(b) the circumstances in which and the conditions subject to which evacuee property may be acquired under this Act;
(c) the scales according to which, the form and manner in which, and the installments by which compensation may be paid to displaced persons;
(d) the dues which may be deducted from the amount of compensation to which a displaced person is entitled;
(e) the form and manner in which Government bonds may be issued to displaced persons;
(f) the valuation of property, shares and debentures which may be transferred to displaced persons;
(g) the terms and conditions subject to which property may be transferred to a displaced person under section 10-;
(h) the circumstances under which, the exten
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