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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(i)"claimant" means a person whose claim has been registered under the principal Act, and includes a person who has migrated to India from any tribal area and has submitted a claim to any authority under the principal Act ;