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

Union of India - Subsection

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

(vii)"revising authority" means the Chief Settlement Commissioner and includes any officer to whom all or any of the functions of the Chief Settlement Commissioner may be delegated under sub-section (2) of Section 10 ;