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Union of India - Section

Section 33 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

33. Certain residuary powers of Central Government—The Central Government may at any time call for the record of any proceeding under this Act and may pass such order in relation thereto as in its opinion the circumstances of the case require and as is not inconsistent with any of the provisions contained in this Act or the rules made thereunder.

Commentary