Section 108 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
108. Appeals, etc. from order passed before the commencement of these rules.
- Any order relating to the payment of compensation made before the commencement of these rules shall be subject to appeal, revision or review in same manner as a similar order made after such commencement:Provided that in the case of any such order the period of limitation of thirty days provided in this Chapter shall be computed from the commencement of these rules.
