Section 84 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
84. Procedure for enquiries under section 9 of the Act.
(1)Any person claiming a right or interest in any property left in West Pakistan in respect of which compensation is payable under the Act may make an application to the Regional Settlement Commissioner or the Settlement Officer, as the case may be, for the determination of such right or interest.Explanation - A displaced person whose claim has been verified only in respect of right of residence in, or a charge for maintenance on a property left in West Pakistan may make an application under this rule for apportionment of his share of the compensation.(1A)No application under this rules shall be entertained unless such application is made-(a)in any case where the application for compensation has been made on or before the 31st December, 1958, not later than the 30th April, 1959;(b)in any other case, within 120 days from the date of the application for compensation:Provided that such application may be entertained after the expiry of the time limit prescribed above if the Chief Settlement Commissioner is satisfied that the applicant was prevented by sufficient cause from filing the application within the said time-limit.(2)Where the Regional Settlement Commissioner or the Settlement Officer, as the case may be, is satisfied that the applicant has established a prima facie case he shall make the applicant a party to the compensation:Provided that any such application which is frivolous, vexations us may be rejected summarily.
