Section 23 in Displaced Persons (Compensation and Rehabilitation) Act, 1954
23. Appeals to 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 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.
