Section 21(2) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)If any question arises whether a sum is payable to the Government or to the Custodian within the meaning of sub-section (1) in respect of any property referred to herein, it shall be referred to the Settlement Commissioner within whose jurisdiction the property is situated and the Settlement Commissioner shall after making such inquiry as he may deem fit and giving to the person by whom the sum is alleged to be payable an opportunity of being heard decide the question; and the decision of the Settlement Commissioner shall subject to any appeal or revision under this Act, be final, and shall not be called in question by any Court or other authority.
