Section 21(3) in The Displaced Persons (Debts Adjustment) Act, 1951
(3)Notwithstanding anything contained in this section, no Tribunal shall in respect of any debt revise any settlement arrived at before the commencement of this Act between an insurance company and a displaced person or between an insurance company and a displaced bank having an interest in the claim of a displaced person against the insurance company and arriving at such settlement by virtue of that interest:Provided that payment in full has been made in pursuance of such settlement.
