Section 122(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

(3)Any fee payable under this rule shall be paid in the form of an Indian Postal Order for the amount of the fee crossed in the name of Chief Settlement Commissioner, or Settlement Officer, as the case may be:Provided that where the person liable to pay the fee resides outside India, a receipt for the amount of the representative of India in the country where such person resides shall be sufficient evidence about the payment of the fee.AppendicesAppendix IApplications Form of Compensation[(Rule 4 (1)]Name of applicant ----- ------ --------Son/wife/widow of ----- ------ --------Present address ----- ------ Address as given on claim fromIndex Nos. of Claim

Urban

Rural

For the official use onlyRegistration No. of Application

In Settlement Officer's office	In Regional SettlementCommissioner's Office	In Central Office
	To be cut along dotted line and pasted on CompensationCertificateThe ... ..... Office

ToSir,I herewith apply for the determination of compensation in respect of my claim verified and assessed under the Displaced Persons (Claims) Act, 1950. I file in duplicate the Application Form in which I have the particulars necessary for deciding the Applications.I declare and state that if any of the statements made by me in the application form is found false, it will be open to the Government to withhold payment of such compensation as may be due to me or as part thereof or to compensation if any which has been paid to me.I desire to receive of compensation in the form of :-

(i)Cash;

(ii)Government bonds;

(iii)Property;

(iv)Share and debentures; or

(v)In any other form.

Note - Score out what is not applicable.Yours faithfully.AffidavitI ............. Son/wife/widow of ....................................... originally resident of ....... Tehsil ........ District ..................... State ........ now residing at the address given above declare and affirm that I have not submitted an application in this form to any other authority.I solemnly declare and affirm that the information supplied in the application form is correct and I have neither concealed nor misrepresented facts.

Attested	Deponent
Date	Date

Affidavit above and specimen signature or thumb-impression at the bottom should be attested by a Sub-Judge, a Magistrate, an Oath Commissioner, Justice of Peace or any other Officer competent to administer oath.Two specimen signatures or left thumb impressions.Registered No.

1	2
Attesting Authority	Attesting Authority

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 122(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955