Section 13 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
13. Determination of amounts due from the applicant.
- The Regional Settlement Commissioner shall ascertain whether any amount of the nature described below is due from the applicant:-(a)any amount due to any banking company under section 6 of the Act or any amount which is a prior charge declared under sub-section (3) of section 16 of the Displaced Persons (Debt Adjustment) Act, 1951, (LXX of 1951), in respect of which any communication is received from any Tribunal under section 52 of the Act, or(b)the amount of any unsecured debt payable by the applicant in respect of which a communication has been received from any Tribunal under section 52 of the Displaced Persons (Debt Adjustment) Act, 1951 (LXX of 1951)
