Section 11(5) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(5)As soon as the duplicate copy of the application for compensation is returned to the Regional Settlement Commissioner, the Settlement Commissioner (Headquarters) shall make an entry in the following form in the Summary Schedule of the relevant claim which shall be duly signed by him:-"Application for compensation in respect of claim bearing Registration No. ................... received from the Settlement Officer .......... and returned after verification to the Regional Settlement Commissioner ........ on .........."(Date)Chapter IV Determination of Compensation
