Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES REGARDING REHABILITATION GRANT, 1950 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . RULES REGARDING REHABILITATION GRANT, 1950 RULES REGARDING REHABILITATION GRANT, 1950 1. . :- An application for a rehabilitation grant under sub-section (1) of Section 81 of the Act by a proprietor who is divested of proprietary rights under Section 3 of the Act shall be made within 30 days from the date of vesting specified under the Act to the appropriate Revenue Officer in From I appended to these rules. 2. . :- The application shall be made to the appropriate Revenue Officer within whose jurisdiction the property vesting in the State is situated. Where, however, the applicant held the property so vested within the jurisdiction of more than one such Revenue Officer, the application shall be made to only one of such Revenue Officer, within whose jurisdiction the applicant resides or in whose jurisdiction the larger part of his property is situated. 3. . :- Where the applications is in proper form and duly presented and the appropriate Revenue Officer is after examining the application, satisfied that there is ground for entertaining the application he shall fix a date for hearing thereof. 4. . :- On the date so specified or any other date to which the bearing may be adjourned, the appropriate Revenue Officer shall proceed to investigate and dispose of the claims or objection if any preferred. 5. . :- If the appropriate Revenue Officer finds that the applicant is entitled to the grant he shall proceed to determine the amount of the grant in accordance with scale laid down in rule 2 of the rules in Schedule III of the Act and record an order specifying the amount o f grant admissible to the applicant. He shall thereafter transmit the records of the case to the Deputy Commissioner. 6. . :- On receipt of the records, the Deputy Commissioner shall prepare in duplicate an order in Form II for the payment of the grant. One copy of the order shall be placed on the record and the order copy shall be handed over to the applicant. The copy of the order handed over to the applicant will be the authority for the payment of the grant from the treasury or subtreasury, as the case may be. 7. . :- In the event of the death of an intermediary entitled to the rehabilitation grant under Section 77 (1) of the Act, his legal representatives will be entitled to receive it and will be paid the said grant.