Section 9 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
9. Payment of compensation in cases of disputes—
Where there is any dispute as to the person or persons who are entitled to the compensation (including any dispute as to who are the successors-in-interest of any deceased claimant to compensation) or as to the apportionment of compensation among persons entitled thereto, such dispute shall, after such enquiry as may be prescribed, be decided,--(a)where the value of the verified claim does not exceed twenty thousand rupees, by the Settlement Officer;(b)where the value of the verified claim exceeds twenty thousand rupees, by the Settlement Commissioner;Provided that the Settlement Officer or the Settlement Commissioner, as the case may be may refer any such dispute to District Judge nominated in this behalf by the State Government, whose decision thereon shall be final.
