Section 8(10) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(10)When an ex parte order is made under this rule, the applicant may within thirty days of the date of the service of the order make an application to the Settlement Officer who made the order for setting it aside and if the Settlement Officer is satisfied that the notice was not duly served on the applicant or that the applicant was prevented by any sufficient cause from appearing on the date fixed, the Settlement Officer shall set aside ex parte order.Explanation - For the purpose of this sub-rule, the date of the service of the order shall mean -(a)Where the order is not returned undelivered, the date when the registered letter was received;(b)Where the order is returned undelivered, the date when the order came to the knowledge of the person concerned.
