Section 86(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(3)After a copy of the proclamation has been served on the person referred in sub-rule (3), the Regional Commissioner or the Settlement Officer as the case may be, shall hear the applicant and after taking into consideration the compensation application and the documents referred to in sub-rule (3) of rule 4 and making such further inquiry as may be necessary, shall make such order on the application as he deems fit.
