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COMPENSATION AND REHABILITATION RULES, 1955

The Displaced Persons

(COMPENSATION AND REHABILITATION RULES, 1955)

(As amended upto date)

Contents
CHAPTER – I Preliminary
Subject	Rule
Short Title	1
Definitions	2
CHAPTER II Procedure for Submission of Compensation Application and determination of Public Dues
Persons entitled to make application for compensation	3
Form of application for compensation	4
4-A. 21-A. Period within which the amount of deduction payable	4A
21-B. Determination of the value of the Property to be surrendered	4A
Scrutiny of application	5
Acknowledgement of application	6
Determination of public dues	7
Inquiry for determination of public dues	8
Summoning of witnesses	9
Order on applications	10
CHAPTER III Procedure to be followed by the Settlement Commissioner in the office of the Chief Settlement Commissioner on receipt of the duplicate copy of Compensation Application
Enquiry by the Settlement Commissioner on a receipt of duplicate copy of compensation application	11
CHAPTER IV Determination of Compensation
Regional Settlement Commissioner to link up the papers received from the Settlement Officer with those from Settlement Commissioner	12
Determination of amounts due from the applicant	13
Deduction of certain dues from the amount of Compensation	14
Determination of net compensation	15
Scale of compensation	16
Manner of payment of compensation	17
Central Government bonds to form part of the compensation pool	17A
Payment of compensation in National Plan Savings Certificate of certain Government bonds	17B
Compensation to be determined on the total value of all claims	18.
Special provision for payment of compensation to joint families	19.
Maximum amount of compensation payable to a joint family in cash or otherwise	19-A.
Compensation ordinarily payable to Karta of joint family	19-B.
Claim of co-owners	20.
CHAPTER IV A
Period within which the amount of deduction payable	21-A.
Determination of the value of the property to be surrendered	21-B.
CHAPTER V Payment of Compensation by transfer of acquired Evacuee Properties
Class of acquired evacuee property which may be allotted	22.
Class of a acquired evacuee property which may be sold	23.
Valuation of acquired evacuee property which is an allottable	24.
Transfer of acquired evacuee property which is an allottable property to person in occupation thereof who holds a verified claim	25.
Transfer of acquired evacuee property which is an allottable property is in sole occupation of person who does not hold a verified claim	26.
Number of installments	27.
Interest on installments	28
Refusal to accept transfer of property	29.
Deed of transfer to be executed	33.
Deed of transfer for immovable property transferred under Section 20-A (1) (a) of the Act	33-A.
Deed of sale/lease for transfer of properties divided horizontally	33-B
Deed of transfer	34.
CHAPTER V-A Allotment of evacuee agricultural land situated in urban areas
Application	34-A.
Valuation	34-B.
Allotment of agricultural land of the value of Rs.10,000/- or less	34-C.
Allotment of agricultural lands consisting of more than one khasra, the value of which exceeds Rs.10,000/-.	34-D.
Maximum area of land allottable under this Chapter	34-E.
Certain provisions of Chapter V to apply	34-F.
Grant of Sanad for allotment of land	34.G
Manner of disposal of land not allotted	34.H
CHAPTER VI Payment of compensation by transfer of Government built property
Classification of colonies where Government built property are situated	35.
Classes of Government built properties which may be allotted	36.
Government built property which may be sold	37.
Manner of disposal of special properties	38.
Disposal of Government Plots	39.
Adjustment of compensation against purchase price of Government built property and plots	40.
Displaced person in occupation of Government built property	41.
Transfer of Govt. built property	41-A.
Government residential property in occupation of non-claimant	42.
Certain Rules in Chapter V to apply to transfer under this Chapter	43.
CHAPTER VII Payment of compensation for rural houses and shops left in West Pakistan
Allotment of acquired evacuee house in a rural area in lieu of compensation	44.
Allotment of other property in occupation of claimant	45.
Payment of compensation in case of mixed claims for Rural and Urban Property	46.
Payment of compensation under this Chapter subject to Rule 65	47.
Saving	48.
CAPTER VIII Compensation in respect of verified claim for agricultural lands situated in rural area
Compensation normally to be paid in the form of land	49.
Fixation of value of land	50
Scale of compensation in the form of land	51.
Manner of allotment of land	52.
Part of compensation in cash in certain cases	53
Certain persons under disability may be paid compensation	54.
Compensation in respect of agricultural land to be set off against the price or the allottable property	55.
Conversion of standard acres into cash	56.
Allotment of house in addition to agricultural land	57.
Possession of allotted agricultural land	58.
Composite agricultural land	59.
Acceptance of allotment of land	60.
Consequences of refusal of acceptance of allotment	61.
Agricultural land allotted before commencement of these rules	62.
Land allotted to non-claimants	63.
Punjabi and persons of Punjabi extraction who have been allotted land outside the State of Punjab and Patiala and East Punjab States Union	64.
Separate compensation for rural building not to be paid certain cases	65.
Preference to residents of a State	66.
Disposal of agricultural lands not allotted	67.
Compensation to displaced persons from West Punjab etc. in respect of agricultural land	67-A.
Grant of Sanad for transfer of agricultural land	68.
Grant of Sanad for transfer of alternative property under section 20-A (1) (a) of the Act	68-A.
Saving	69.
CHAPTER IX Allotment and sale of groves, and gardens outside the States of Punjab and Patiala and East Punjab States Union
Allotment and sale of groves and gardens	70.

CHAPTER X Payment of compensation under Section 10 of the Act
Declaration by the Allottee	71.
Enquiry where the Allottee has no verified claim	72.
Enquiry in cases where allottee has a verified claim-(1)	73.
Allotments which are the subject matter of dispute	74.
Special provisions in regard to transfer relating to garden colonies	75.
Procedure in the case of deceased allottees	76.
CHAPTER X-A Adjustment by association of claims and making of transfer deeds
Adjustment of payment of price of properties or of public dues by association of claims	76-A.
Deed of transfer to be made out	76-B.
CHAPTER XI
Minors	77.
Other persons suffering from physical or mental disability	78.
CHAPTER XII Payment of Compensation to Person Residing in Homes & Infirmaries
Exercise of option by persons residing in Homes or Infirmaries	79.
Payment of enhanced compensation in certain cases	80.
Preference of allotment of agricultural Land	81.
Payment of Compensation to person admitted to Homes or Infirmaries after the commencement of these rules	82.
CHAPTER XIII Procedure for Settlement of disputes regarding payment of compensation
Dispute between joint claimants or members of a Joint Hindu Family	83.
Procedure for enquiries under Section 9 of the Act	84.
Power of civil court	85.
Proof by successor-in-interest	86.
CHAPTER XIV Procedure for sale of property in the Compensation Pool
Mode of sale of property	87.
Class of persons who may bid or offer tender	88.
Certain persons not eligible to purchase property	89.
Procedure for sale of property by public auction	90.
Procedure for sale of property by tender	91.
Procedure for setting aside a sale	92.
CHAPTER XV Classes of evacuee property which may be acquired
Acquiring the property by State Government	93
CHAPTER XVI Payment of Rehabilitation Grants
Payment of Rehabilitation grant to certain class of persons	94.
Rehabilitation grant to non-claimants	95.
Rehabilitation grant to displaced persons who have arrived in India late	96.
Rehabilitation grant to allottees of Agricultural Land whose claim (or rehabilitation grant application either under rule 95 or 96) for rural property has been rejected	97.
Rehabilitation grants to persons allotted agricultural land upto two standard acres in Punjab, Patiala and East Punjab States Union	97-A.
Scale of Rehabilitation grant under rules 95 and 96	98.
Payment of Rehabilitation grant	98-A.
Procedure for making enquiries	99.
CHAPTER XVII Power of Managing Officers
Power to enter and inspect any property	100.
Power to sell property	101.
Cancellation of allotments and leases	102.
CHAPTER XVIII Procedure for Appeals, Review and Revision
Procedure for appeals	103.
Procedure for revision	104.
Provisions of Order XLI of the Code of Civil Procedure apply to appeals and revisions	105.
Procedure for review application	106.
Notice of appeal, revision or review	107.
Appeals, etc. from order passed before the commencement of these rules	108.
CHAPTER XIX Maintenance of Accounts and Records
Payment of compensation	109.
Cash receipt on account of sale proceeds etc. of acquired evacuee properties forming part of the compensation pool	110.
Expenses on account of the Management and sale of acquired Evacuee property	111.
Receipts on account of the sale proceeds etc. of Government built properties forming part of compensation pool	112.
Expenses incidental to the sale of Government built properties	113.
Accounting of deductions made from compensation	114.
Deposits of Fees referred to in Rule 122	115.
Certificate of payment of compensations	116.
CHAPTER XX Miscellaneous
Service of orders and notices	117.
Stamp duty to be paid by Government	118.
Bar against appearance of legal practitioners	119.
Improvement in acquired evacuee property	120.
Protection from ejectment of person referred to in Section 20 of the Act	121.
Fees	122.
Appendix I.
Appendix II
Appendix III
Appendix IV
Appendix V
Appendix VI
Appendix VII
Appendix VIII
Appendix IX
Appendix X
Appendix XA
Appendix XB
Appendix XI
Appendix XII
Appendix XIII
Appendix XIV
Appendix XV
Appendix XVI
Appendix XVII
Appendix XVIII
Appendix XIX
Appendix XX
Appendix XXI
Appendix XXII
Appendix XXIII
Appendix XXIV
Appendix XXIV A
Appendix XXV A
Appendix XXVI
Appendix XXVIA
Appendix XXVII
Appendix XXIX
Appendix XXX
Appendix XXXI
Appendix XXXI-A
Appendix XXXI-B
Appendix XXXI-C
Notification dated 1-11-58
Notification dated 16-4-60
Notification dated 30-12-63
Notification dated 29-7-57
Notification dated 17-3-56
Notification dated 16-1-61

Contents
Commentary
Rule	Rule
22	22
25	25
34	34
34C	34C
34D	34D
63	63
67	67
67A	67A
90	90
92	92

The Displaced Persons

(Compensation and Rehabilitation)

Rules, 1955

(As amended upto date)

Notification S.R.O. 1362 dated 21^st May, 1955—In exercise of the powers conferred by Section 40 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954), the Central Government hereby makes the following rules:

CHAPTER I

Preliminary

1. Short title—

These rules may be called the Displaced Persons (Compensation and Rehabilitation) Rules, 1955.

2. Definitions—

In these rules, unless the context otherwise requires—

(a) ‘Act’ means the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954);

(b) ‘Acquired evacuee property’ means any evacuee property acquired under section 12 of the Act;

(d) ‘Government built property’ means any property forming part of the compensation pool, which has been built in connection with the rehabilitation of displaced persons by the Central Government or a State Government, and includes any such property built by a local authority in pursuance of a scheme for the rehabilitation of displaced persons sanctioned by the Central Government;

(e) ‘Regional Settlement Commissioner’ means a Settlement Commissioner appointed by the Central Government for a specified area;

(f) ‘rural area’ means any area which is not an urban area;

(g) ‘standard area’ means an area of land whose average settlement yield is ten maunds of wheat or more, but not exceeding eleven maunds or other equivalent produce in value, and whose average maturity is 90 per cent and above;

(h) ‘urban area’ means any area within the limits of a corporation, a municipal committee, a notified area committee, a town area committee, a small town committee, a cantonment or any other area notified as such by the Central Government;

Provided that in the case of the quasi-permanent allotment of any property in rural area already made in the States of Punjab and Patiala and East Punjab State Union, the limits of an urban area shall be as they existed on the 15^th August, 1947.

CHAPTER II

Procedure for Submission of Compensation Application and determination of Public Dues

3. Persons entitled to make application for compensation—An application for compensation may be made by a displaced person having a verified claim or if such displaced person is dead, by his successor-in-interest.

4. Form of application for compensation—

(1) An application for compensation shall be made in the form specified in Appendix 1, to the Settlement Officer within whose jurisdiction the applicant actually and voluntarily resides, or carries on business or personally work for gain.

(2) Every such application shall be accompanied by the following documents;

(a) a questionnaire in the form specified in Appendix II duly answered;

(b) an affidavit in the form specified in Appendix III duly sworn by the applicant and attested by a Magistrate or an Oaths Commissioner or a Justice of Peace or by any other officer competent to administer an oath;

(d) a certificate copy of the claim assessment order;

Provided that where it is not possible for the applicant to obtain such certified copy for any reason beyond his control, the Settlement Officer may accept a certificate issued by the authorised officer of the Chief Settlement Commissioner in lieu of such certified copy;

(e) a certified copy of the Refugee Registration Certificate or a Census Card, if any such certificate or card is available with the applicant

(3) Where an application is made by a successor-in-interest of a displaced person having a verified claim, the application shall be accompanied by the following particulars and documents in addition to the documents specified in sub-rule (2) :-

(a) the name and other particulars of deceased claimant and the date and place of his death;

(b) a death certificate from a local body or other authority or a registered medical practitioner or the Lambardar of the village concerned;

(c) particulars of all heirs and other near relatives of the deceased and their respective addresses so far as they are known to the applicant;

(d) a true copy of the will or other document, if any, relating to the succession, on which the applicant relies for having succeeded to the property of the deceased claimant;

(e) an affidavit in support of the particulars specified in clauses (a) and (c) verifying the facts.

(4) The documents referred to in sub-rule (2) and the documents referred to in clauses (b), (d) and (e) of sub-rule (3), may be annexed to one copy of the application only.

(5) Where an applicant desires to receive compensation in cash he shall clearly state at the end of the application the Branch of the Imperial Bank from which he desires to receive the payment.

4-A. 21-A. Period within which the amount of deduction payable—

The period within which the amount of deduction is to be paid to the Central Government under the proviso to sub-section (1) of Section 8A of the Act shall be six months of the determination of the Principal sum for which the property was mortgaged.

21-B. Determination of the value of the Property to be surrendered—

In determining the value of any portion of any property to be surrendered by the displaced person under clause (b) of the second proviso to sub-section (1) of Section 8A of the Act, the Settlement Commissioner shall have due regard to the value already assigned to such property and the manner of its determination at the time of its allotment to the displaced person.

5. Scrutiny of application—

On receipt of an application for payment of compensation under Section 4 of the Act, the Settlement Officer shall scrutinise it and if he finds that the application is not in conformity with these rules, he shall return it to the applicant with a memorandum of objections as specified in Appendix IV requiring the applicant to comply with the objections within the time specified by him:

Provided that Settlement Officer may on sufficient cause being shown extend the time so specified by him:

Provided further that if the applicant does not comply with the objections within the extended time given by Settlement Officer, the payment of compensation to the applicant shall be postponed to such date as the Central Government may, by general or special order, specify.

(2) Where the applicant has complied with the objections as directed under sub-rule (1), the Settlement Officer shall accept the application which shall then be disposed of in accordance with the provisions of these rules.

6. Acknowledgement of application—

(1) Where the Settlement Officer has received an application for the payment of compensation under Section 4 of the Act which complies with the provisions of these rules, the Settlement Officer shall issue to the applicant an acknowledgment in the form specified in Appendix V stating the registration number which has been allotted to the applicant.

(2) The Settlement Officer shall retain one copy of the application for verification of public dues and rehabilitation benefits and shall send the duplicate copy of the application to the office of the Chief Settlement Commissioner for verification of the assessed value of the claim in respect of which the application has been made.

7. Determination of public dues—

The Settlement Officer shall make such enquiries as may be necessary from any officer or authority for the purchase of ascertaining whether any public dues of the following nature are recoverable from the applicant or any member of his family, namely:

(a) arrears of rent in respect Government built property including conveyance charges;

(b) dues payable to the Custodian in respect of such property;

(d) house building loans;

(e) small urban loans;

(f) rural loans;`

(g) unpaid installments on account of any property purchased on installment basis;

(h) loans granted by the Rehabilitation Finance Administration constituted under the Rehabilitation Finance Act, 1948 (XII of 1948).

(i) amount spent on the maintenance of the applicant or any member of his family in any home or infirmary, which amounts the applicant has agreed in writing may be adjusted against the compensation payable to him;

(j) loans advanced to a house building co-operative society out of the fund made available to such society by the Central Government or a State Government, together with any interest due thereon;

(k) any other dues payable to the Central Government or a State Government of the Custodian which may be declared as public dues by the Central Government under sub-clause (iv) of clause (d) of Section 2 of this Act.

(2) The Settlement Officer shall ascertain the amount of public dues recoverable from the applicant and the members of his family and if the particulars supplied by the applicant in his application under Section 4 of the Act are incorrect or incomplete or at variance with the facts as ascertained by the Settlement Officer the Settlement Officer shall enquire into the matter in the manner hereinafter provided.

(3) For the purpose of this rule, the expression ‘member of family’ means any of the following relatives of the applicant who is residing with him, or is wholly or partly dependant upon him:

(a) father;

(b) mother,

(d) wife,

(e) son,

(f) unmarried daughter :

Provided that if the applicant proves to the satisfaction to the Settlement Officer that any member of his family was living separately from him before the 14^th August, 1947, the applicant shall not be liable for payment of public dues recoverable from such member.

8. Inquiry for determination of public dues.—

(1) The Settlement Officer shall issue a notice of clear fifteen days to the applicant stating the principal points for clarification, if any, and the main statements which are required to be verified.

(2) If the enquiry relates to any discrepancy between the amount as disclosed by the applicant and the amount as found by the Settlement Officer, the notice shall call upon the applicant to show cause why the amount ascertained by the Settlement Officer should not be taken to be amount due from him.

(3) The notice shall state the place, time and date for the appearance of the applicant and shall warn the applicant that if he does not appear at such place, time and date, the matter shall be decided ex-parte.

(4) Where the Settlement Office is satisfied that the place where the applicant resides is more than twenty miles from the headquarters of the Settlement Officer, the applicant may be asked to appear before the Settlement Officer, at some place more assessable to him.

(5) The notice to appear shall direct the applicant to produce all documents in his possession or power upon which he relies in support of his case.

(6) On service of a notice on the applicant under the rule, the applicant shall appear in person or through an agent appointed in writing by him in this behalf who is acquainted with the facts of the case.

(7) The Settlement Officer may examine the applicant or his agent with regard to all or any of the statements of fact made in the application and the substance of such examination shall be reduced to writing by the Settlement Officer.

(8) The applicant shall be required to place copies of all documents on which he relies on the record maintained in the office of the Settlement Officer.

(9) Where the Settlement Officer is satisfied that the notice was duly served upon the applicant and the applicant has failed to appear in response to the notice, the Settlement Officer may decide the matter ex-parte.

Provided that a copy of any ex-parte order passed under this sub-rule shall be served on the applicant by registered post acknowledgment due.

(10) When an ex-parte order is made under this rule the applicant may within thirty days of the date of the service of the order make an application to the Settlement Officer who made the order for setting it aside and if the Settlement Officer is satisfied that the notice was not duly served on the applicant or that the applicant was prevented by any sufficient cause from appearing on the date fixed, the Settlement Officer shall set aside ex-parte order.

Explanation—

For the purpose of this sub-rule, the date of the service of the order shall mean—

(a) Where the order is not returned undelivered, the date when the registered letter was received:

(b) Where the order is returned undelivered, the date when the registered letter was received:

(11) (a) Where at the first hearing the appellant submits all the facts and no controversial issues arise, the Settlement Officer shall make a verification order and forward the application to the Regional Settlement Commissioner.

(b) If, however, the Settlement Officer finds that there is a discrepancy between the statement made by the applicant before him and those recorded by the applicant in his compensation application, the Settlement Officer shall call upon the applicant to explain the discrepancies, and may, for such purpose, postpone the case to enable the applicant to produce evidence in support of his statements.

9. Summoning of witnesses—

The production of witnesses in support of his case shall be the responsibility of the applicant and reasonable opportunity shall be given to him for the production of such witnesses. Such witnesses shall not ordinarily be summoned by the Settlement Officer:

Provided that the Settlement Officer may, if he deems necessary, summon any witness on behalf of the applicant at the latter’s expense :

Provided further that where it is necessary to summon any servant of the Government, such witness shall be summoned at the expense of the Government.

10. Order on applications—

(1) If after hearing the case, the Settlement Officer is satisfied that no further enquiry is necessary, the Settlement Officer shall pronounce his order on the very day on which the evidence is closed and shall supply a copy of the order to the applicant free of cost.

(2) The order shall contain the points for determination, the decision thereon and brief reasons for the decision. A copy of the order and the original application along with the records of the case shall be forwarded to the Office of the Regional Settlement Commissioner concerned with a summary in the form specified in Appendix VI, a copy of which shall also be kept on record by the Settlement Officer.

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