Section 7 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
7. Appearance before Settlement Officer.
- Subject to the provisions of rule 21, a claimant may appear before a Settlement Officer either in person or through an agent duly authorised by him in writing to appear on his behalf :Provided that where the claimant is a minor or other person under a disability, he may appear through a guardian or a next friend.
