Section 18 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
18. Special revision of verified claims under CI. (b) of sub-section (1) of Section 5.
- The Chief Settlement Commissioner may, while exercising the powers of special revision conferred on him by Cl. (b) of sub-section (1) of Section 5, call for the record of any verified claim and may pass any order in revision in respect of such verified claim in such manner as he thinks fit, if he is satisfied that such order should be passed on one or the other of the following grounds, namely :(i)the discovery of any new matter or documentary evidence which after the exercise of due diligence was not within the knowledge of or could not be produced by the claimant at the time when the claim was verified; or(ii)correction of any clerical or arithmetical mistake apparent on the face of the record; or(iii)gross or material irregularity or disparity in the valuation of the claim; or(iv)any other sufficient reason :[Provided that the Chief Settlement Commissioner shall not entertain or take into consideration any application or representation made to him under this rule by any claimant, if such application or representation is made after the 30th day of April, 1954] [Substituted by S.R.O. 1155, dated 31st, March, 1954.]
