Section 22(2) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)No appeal shall lie from an order of the Settlement Officer under Section 5 if the difference between the amount of public dues as determined by the Settlement Officer and that as admitted by the applicant is less than one thousand rupees or such other amount not exceeding one thousand Rupees as may be specified by the Central Government in this behalf by notification in the Official Gazette.
