(4A)The Settlement Commission shall pass an order under sub-section (4),—(i)in respect of an application referred to in sub-section (2A) or sub-section (2D), on or before the 31st day of March, 2008;(ii)in respect of an application made on or after the 1st day of June, 2007 but before the 1st day of June, 2010, within twelve months from the end of the month in which the application was made;(iii)in respect of an application made on or after the 1st day of June, 2010, within eighteen months from the end of the month in which the application was made.
