Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(4)Any person aggrieved by any order made under sub-section (2) may within thirty days of the date of the order make an application for the revision of the order in such form and manner as may be prescribed to the Central Government and the Central Government may pass such order thereon it thinks fit.Commentary