Section 17 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
17. Procedure to be followed by the Chief Settlement Commissioner in exercise of the special revisionary powers under Section 5.
- Except as provided in rule 18, the provisions of rules in Chapters II and III shall, so far as may be, apply in relation to the disposal of applications for special revision under Section 5 as they apply in relation to the disposal of application for revision under Chapter III.
