Section 24 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
24. Power of revision of the Chief Settlement Commissioner:-- (1) The Chief Settlement Commissioner may at any time call for the record of any proceeding under this Act in which a Settlement Officer, an Assistant Settlement Officer, an Assistant Settlement Commissioner, an Additional Settlement Commissioner, a Settlement Commissioner, a managing officer or a managing corporation has passed an order for the purpose of satisfying himself as to the legality or propriety of any such order and may pass such order in relation thereto as he thinks fit.
(2)Without prejudice to the generality of the foregoing power under sub-section (1), if the Chief Settlement Commissioner is satisfied that any order for payment of compensation to a displaced person or any lease or allotment granted to such a person has been obtained by him by means of fraud, false representation or concealment of any material facts, then notwithstanding anything contained in this Act, the Chief Settlement Commissioner may pass an order directing that no compensation shall be paid to such a person or reducing the amount of compensation to be paid to him or as the case may be, canceling the lease or allotment granted to him; and if it is found that a displaced person has been paid compensation which is not payable to him or which is in excess of the amount payable to him, such amount or excess, as the case may be , may on a certificate issued by the Chief Settlement Commissioner, be recovered in the same manner as an arrear of land revenue.(3)No order which prejudicially affects any person shall be passed under this Section without giving him a reasonable opportunity of being heard.(4)Any person aggrieved by any order made under sub-section (2) may within thirty days of the date of the order make an application for the revision of the order in such form and manner as may be prescribed to the Central Government and the Central Government may pass such order thereon it thinks fit.Commentary
