Section 4 in Displaced Persons (Compensation and Rehabilitation) Act, 1954
4. Application for payment of compensation.
(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.(2)Every displaced persons who, by a notification issued under sub- section (1) is required to make an application for the payment of compensation shall make such application in the prescribed form to the Settlement Officer having jurisdiction, within three months of the date of the notification.Provided that the Settlement Officer may entertain any such application after the expiry of the said period of three month, if he is satisfied that the applicant was prevented by sufficient cause from filing the application in time.(3)An application for the payment of compensation under this section shall contain the following particulars, namely:-(a)the name and address of the applicant;(b)the amount of the verified claim;(c)the encumbrances, if any, on the property to which the verified claim relates;(d)the form in which the applicant desires to receive compensation;(e)the amount, it any, of the public dues recoverable from the applicant;(f)the property, if any, allotted or leased to the applicant by the Central Government or a State Government or by the Custodian;(g)such other particulars as may be prescribed.(4)Any notification issued by the Central Government before the commencement of this Act requiring displaced persons of any class or description to make applications for the payment of compensation, shall be deemed to have been issued under this section and all applications for the compensation made in pursuance of any such notification shall be deemed to have been made under this section and any proceeding in relation to any such application pending at the commencement of this Act shall be disposed of in accordance with the provisions of this Act:Provided that a displaced person who made an application for payment of compensation before the commencement of this Act may, within one month of such commencement, intimate in writing to the Officer or authority to whom the application was made or the successor-in-office of any such officer or authority, the form in which he desires to receive the compensation.
