Section 12 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
12. Application for revision.
(1)A claimant may within one month of the date of any order made by a Settlement Officer make an application for revision of that order to the Chief Settlement Commissioner.(2)Every such application for revision shall be accompanied by a copy of the order of the Settlement Officer against which it has been field and shall set forth concisely and under distinct heads the ground of objection to such order with any argument or narrative.(3)Every such application shall be accompanied by a treasury receipt or a crossed Indian Postal Order payable to the Chief Settlement Commissioner for a sum of one rupee :Provided that where the applicant resides outside India, the application may be accompanied by a receipt of the amount of fee granted by any officer authorised in this behalf by the representative of India in the country in which the applicant resides.
