Section 90(12) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(12)The balance of the purchase money may, subject to the other provisions of these rules, be adjusted against the compensation payable to the auction purchaser in respect of any verified claim held by him. In any such case the auction purchaser, shall be required to furnish within seven days of the receipt of intimation about the approval of bid, particulars of the compensation application filed by him:Provided that the Settlement Commissioner or any officer appointed by him in this behalf may, for reasons to be recorded in writing, extend the aforesaid period of seven days by such further period not exceeding fifteen days as the Settlement Commissioner or such other officer may deem fit:Provided further that the period extended under the preceding provisions may further be extended (without any limit of time) by the Chief Settlement Commissioner;
