Section 86 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
86. Proof by successor-in-interest.
(1)On receipt of an application for compensation from any person claiming to be a successor-in-interest of any deceased claimant as provided in rule 4, the Regional Settlement Commissioner or the Settlement Officer, as the case may be, take steps for the determination of his claim.(1A)No claim as successor-in-interest of any deceased claimant shall be entertained unless an application for such claim is made on or before the 30th April, 1959, or within 120 days of the death of the deceased claimant whichever is later:Provided that such claim 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.(2)The Regional Settlement Commissioner or the Settlement Officer, as the case may be, shall cause a proclamation to be made in the form specified in Appendix XXI and shall hear and dispose of the application on or after the date mentioned in the proclamation, a copy of which shall -(a)be served on or near relatives of the deceased claimant and on any other person on whom the Regional Settlement Commissioner or the Settlement officer, as the case may be, is of opinion that such proclamation should be served;(b)be affixed on some conspicuous place in the office of the Regional Settlement Commissioner or the Settlement Officer, as the case may be,Provided that every such proclamation may, also in the discretion of the Regional Settlement Commissioner or the Settlement Officer, as the case may be, published in such other manner as he may deem fit.(3)After a copy of the proclamation has been served on the person referred in sub-rule (3), the Regional Commissioner or the Settlement Officer as the case may be, shall hear the applicant and after taking into consideration the compensation application and the documents referred to in sub-rule (3) of rule 4 and making such further inquiry as may be necessary, shall make such order on the application as he deems fit.
