Section 2(b) in The Displaced Persons (Claims) Supplementary Act, 1954
(b)" claim" means-(i)any claim registered under the principal Act and pending on the appointed day; or(ii)any claim submitted to any authority under the principal Act by any person migrating to India from any tribal area and pending on the appointed day; and includes any application filed on or before the 12th December, 1952 for setting aside an ex- parte order of a Claims Officer passed under the principal Act and pending on the appointed day, if the application was not, on the date on which it was filed, barred by limitation under the rules made under the principal Act;
