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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(b)the hearing of an application for revision under the proviso to sub-section (3) of Section 4 or an application for special revision under Section 5, or the initiation of any proceeding by the Chief Settlement Commissioner of his own motion under any of the aforesaid sections, and includes all steps taken under the Ordinance or these rules in pursuance of such claim or application for revision or special revision as the case may be ;