Section 5 in The Displaced Persons (Claims) Supplementary Act, 1954
5. Special power of revision in respect of cases decided under Act 44 of 1950 .
(1)Notwithstanding anything contained in the principal Act, the Chief Settlement Commissioner-(a)may, on an application for revision made to him within time by any person aggrieved by the decision of the Claims Officer, call for the record of the case and make such order in the case as he thinks fit. Explanation.-- For the purposes of this clause, an application for revision shall be deemed to be or to have been made within time, if-(i) such application was not barred by limitation on the appointed day under the rules made under the principal Act and is filed within one month from the commencement of this Act; or(ii)such application had been filed before the appointed day and was not, on the date on which it was filed, barred by limitation under the rules made under the principal Act;(b)may, on his own motion, but subject to any rules that may be made in this behalf, revise any verified claim and make such order in relation thereto as he thinks fit.(2)No order varying the decision of the Claims Officer or revising any verified claim which prejudicially affects any person shall be made without giving him an opportunity of being heard.
