Section 6 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
6. Acknowledgement of application.
(1)Where the Settlement Officer has received an application for the payment of compensation under section 4 of the Act which complies with the provisions of these rules, the Settlement Officer shall issue to the applicant an acknowledgement in the form specified in Appendix V stating the registration number which has been allotted to the applicant.(2)The Settlement Officer shall retain one copy of the application for verification of public dues and rehabilitation benefits and shall send the duplicate copy of the application to the office of the Chief Settlement Commissioner for verification of the assessed value of the claim in respect of which the application has been made.
