Section 8(9) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(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 Office may decide the matter ex parte.Provided that a copy of ex parte order passed under this sub-rule shall be served on the applicant by registered post acknowledgement due.
