Section 4 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
4.
On receipt of an application under Section 3 of the Act the Collector shall make a summary enquiry to decide whether the applicant is a displaced person as defined in Section 2 of the Act and shall record a finding on the loan application and the decision of the Collector in that behalf shall be final :Provided that the Collector may dispense with such enquiry if the applicant is sponsored refugee and produces a sponsorship certificate from a proper authority.
