Section 4 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
4. Form of application for compensation.
(1)An application for compensation shall be made in duplicate in the form specified in Appendix I, to the Settlement Officer within whose jurisdiction the applicant actually and voluntarily resides, or carries on business or personally works for gain.(2)Every such application shall be accompanied by the following documents;(a)a questionnaire in the form specified in Appendix II duly answered;(b)an affidavit in the form specified in Appendix III duly sworn by the applicant and attested by a Magistrate or an Oaths Commissioner or a Justice of Peace or by any other officer competent to administer an oath;(c)three passport size photographs of the applicant:(d)a certified copy of the claim assessment order;Provided that where it is not possible for the applicant to obtain such certified copy for any reasons beyond this control, the Settlement Officer may accept a certificate issued by the authorised officer in the Office of the Chief Settlement Commissioner in lieu of such certified copy;(e)a certified copy of the Refugee Registration Certificate or a Census Card, if any such certificate or card is available with the applicant.(3)Where an application is made by a successor-in-interest of a displaced person having a verified claim, the application shall be accompanied by the following particulars and documents in addition to the documents specified in sub-rule (2) :-(a)the name and other particulars of deceased claimant and the date and place of his death;(b)a death certificate from a local body or the authority or a registered medical practitioner or the Lambardar of the village concerned;(c)particulars of all heirs and other near relatives of the deceased and their respective addresses so far as they are known to the applicant;(d)a true copy of the will or other document, if any, relating to the succession, on which the applicant relies for having succeeded to the property of the deceased claimant;(e)an affidavit in support of the particulars specified in clauses (a) and (c) verifying the facts.(4)The documents referred to in sub-rule (2) and the documents referred to in clauses (b), (d) and (e) of sub-rule (3) may be annexed to one copy of the application only.(5)Where an applicant desires to receive compensation in cash he shall clearly state at the end of the application the Branch of the Imperial Bank from which he desires to receive the payment.
