Section 105 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
105. Provisions of Order XLI of the Code of Civil Procedure apply to appeals and revisions.
- Except as otherwise expressly provided in the Act or in these rules, the procedure laid down in Order XLI of the Code of Civil Procedure, 1908 (Act V of 1908) shall, so far as may be applicable, apply to the hearing and disposal of appeals and revisions under the Act:Provided that in the case of a revision under sub-section (4) of section 24 of the Act, it shall not be necessary to give an oral hearing if, after sending for the record, if necessary, and considering the petition for revision, the Central Government thinks fit to dismiss the revision.
