Section 4(4) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(4)Any notification issued by the Central Government before the commencement of this Act inquiring displaced persons of any class or description to make applications for the payment of compensation, shall be deemed to have been issued under this Section and all applications for the compensation made in pursuance of any such notification shall be deemed to have been made under this Section and any proceeding in relation to any such application pending at the commencement of this Act shall be disposed of in accordance with the provisions of this Act;Provided that a displaced person who made an application for payment of compensation before the commencement of this Act may, within one month of such commencement, intimate in writing to the Officer or authority to whom the application was made or the successor-in-office of any such officer or authority, the form in which he desires to receive the compensation.
