Section 84(1A) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1A)No application under this rules shall be entertained unless such application is made-(a)in any case where the application for compensation has been made on or before the 31st December, 1958, not later than the 30th April, 1959;(b)in any other case, within 120 days from the date of the application for compensation:Provided that such application may be entertained after the expiry of the time limit prescribed above if the Chief Settlement Commissioner is satisfied that the applicant was prevented by sufficient cause from filing the application within the said time-limit.
