Section 17 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
17. Functions and duties of managing officers and managing corporations-
(1)All managing officers or managing corporations shall perform such functions as may be assigned to them by or under the general superintendence and control of the Chief Settlement Commissioner.(2)Subject to the provisions of this Act and the rules made there-under, a managing officer or managing corporation may take such measures as he or it considers necessary or expedient for the purpose of securing, administering, preserving managing or disposing of any property in the compensation pool entrusted to him or it and generally for the purpose of satisfactorily discharging any of the duties imposed on him or it by or under this Act and may for any such purpose as aforesaid, do all acts and incur all expenses necessary or incidental thereto.(3)An amount due to the Custodian in respect of any evacuee property acquired under this Act for any period prior to the date of the acquisition shall vest in and be payable to the Central Government and shall be recoverable by the managing officer or managing corporation from the person liable to pay the same.
