Section 4(1) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(1)The Central Government shall, from time to time, but not later than the thirtieth day of June, 1955, by notification in the Official Gazette require all displaced persons having a verified claim to make applications for the payment of compensation and any such notification may be issued with reference to displaced persons residing in any State or in any one of a group of States.
