Section 86(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)The Regional Settlement Commissioner or the Settlement Officer, as the case may be, shall cause a proclamation to be made in the form specified in Appendix XXI and shall hear and dispose of the application on or after the date mentioned in the proclamation, a copy of which shall -(a)be served on or near relatives of the deceased claimant and on any other person on whom the Regional Settlement Commissioner or the Settlement officer, as the case may be, is of opinion that such proclamation should be served;(b)be affixed on some conspicuous place in the office of the Regional Settlement Commissioner or the Settlement Officer, as the case may be,Provided that every such proclamation may, also in the discretion of the Regional Settlement Commissioner or the Settlement Officer, as the case may be, published in such other manner as he may deem fit.
