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[Cites 0, Cited by 8] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(b) in The Displaced Persons (Claims) Supplementary Act, 1954

(b)may, on his own motion, but subject to any rules that may be made in this behalf, revise any verified claim and make such order in relation thereto as he thinks fit.