Section 85 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
85. Power of civil court.
- The Chief Settlement Commissioner, the Regional Settlement Commissioner and the Settlement Officer may for the purpose of deciding any dispute under section 9 of the Act:(a)determine after summary enquiry the title to any property:(b)determine any dispute between joint or rival claimants and assess the share, if any, of each claimant in the compensation;(c)bring on record the legal representatives of a deceased claimant;(d)order consolidation of two or more cases which involve a common question of law or fact.
