Section 7(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)The Settlement Officer shall ascertain the amount of public dues recoverable from the applicant and the members of his family and if the particulars supplied by the applicant in his application under section 4 of the Act are incorrect or incomplete or at variance with the facts as ascertained by the Settlement Officer, the Settlement Officer shall enquire into the matter in the manner hereinafter provided.
