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Union of India - Section

Section 23 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

23. Return of original documents.

- A Settlement Officer may on application made by a claimant return any original document filed by the claimant if the claimant supplies at his own expense a true copy of such document made by any person under the direction of the Settlement Officer.[24. Fees. - (1) Where any application is made for the grant of a copy of any order passed under these rules or under the Displaced Persons (Verification of Claims) Rules, 1950, or of a copy of any deed, will, map, chart, or other document filed by any claimant for the purposes of verification of his claim, it shall be granted on the payment of the following fee, namely ] [Substituted by G.S.R. 606, dated 16th May, 1959.]:
(i) in the case of a map or chart Re. 1.00
(ii) in any other case—  
(a) where the order, deed, will, or other document contains notmore than 200 words Re. 1.00
(b) where the order, deed, will, or other document containsmore than 200 words but does not contain more than 300 words Rs. 1.50
(c) where the order, deed, will, or other document containsmore than 300 words but does not contain more than 500 words Rs. 2.00
(d) where the order, deed, will, or other document containsmore than 500 words Rs. 2.50
(iii) an additional fee of rupee one per copy shall bechargeable for copies urgently required.  
(2)Where an applicant does not furnish Index No. of the claim along with the application for the grant of a copy under this rule, or furnishes an incorrect Index No., an additional fee of rupee one shall be chargeable as searching fee.
(3)All fees chargeable under this rule shall be paid in the form of an Indian Postal Order for the amount of the fee crossed in the name of the Chief Settlement Commissioner.][24A. Fees for grant of copies of revenue records. - (1) The Chief Settlement Commissioner may, on an application made by a claimant himself or by any other person authorised by the claimant in this behalf or by the successor-in-interest of any deceased claimant, on payment of a fee as specified in the Schedule hereto annexed, supply a copy of the revenue record, namely,] [Inserted by S.R.O. 3965, dated 30th November, 1957.] jamabandis,numbershumaris and any document connected therewith as received from the Government of Pakistan in respect of agricultural land left by the claimant in West Pakistan.
(2)Every such application shall contain full particulars of the record of which the copy is required and shall be accompanied by an Indian Postal Order of the value of Re. 1.00 duly crossed and payable to the Chief Settlement Commissioner. The fee of Re. 1.00 is payable for each separate record relating to a village or deh.
(3)The fee shall not be refunded even if examination of the record shows no entry in the name of the applicant. In case where no entry in the name of the claimant exists, the applicant shall be informed accordingly.
(4)On receipt of the application under sub-rule (2) the Chief Settlement Commissioner, if the amount of fee sent by the applicant under that sub-rule is found inadequate, shall give notice to the applicant informing the applicant of the total fee payable and the manner in which it shall be made good. If the deficit is not so made good within a period of 30 days from the date of notice, the application shall be filed.
(5)The copy when ready shall be delivered to the applicant personally or to his duly authorised agent or sent by post, if so desired by the applicant.
(6)In the case of persons living in any country outside India, a receipt for the amount of fee issued by an officer authorised in this behalf by the representative of India in that country shall be sufficient evidence about the payment of fee provided such a receipt is enclosed with the application.