Section 18(6) in The Displaced Persons (Debts Adjustment) Act, 1951
(6)No application under this section shall be entertained in any case where no claim has been made to the insurance company within one year after the date of the loss. 7.Explanation.-A claim shall be deemed to have been made within the meaning of this sub-section if intimation thereof has been given to the insurance company within one year after the date of the loss notwithstanding that the intimation does not specify the amount of the claim or is not in the form, if any, required by the contract of insurance or in any other specified form.
