Section 104 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
104. Procedure for revision.
(1)A petition for revision under the Act shall be drawn up and presented in the same manner and within the same period as a memorandum of appeal and shall be accompanied by a copy of the order sought to be revised.(2)For the purpose of giving any person a reasonable opportunity of being heard under sub-section (3) of section 24 of the Act, a notice shall be issued to him in the form specified in Appendix XXVII.
