Section 30(2) in Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)Notwithstanding anything contained in sub-section (1) if the Chief Settlement Commissioner is of the opinion that a person is refusing, or neglecting or has refused or neglected, to pay any sum due under this Act, he may, after giving such person an opportunity of being heard, by order in writing stating the grounds therefor, direct that the provisions of sub- section (1) shall not apply to him, and thereupon such person shall cease to be entitled to the exemption conferred by that sub-section.
