Section 122(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

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

(1)The following fees shall be payable in respect of appeals and applications made under the Act:-

1. Appeals :-
(i) to the Chief Settlement Commissioner	Rs. 15/-
(ii) to the Settlement Commissioner	Rs. 15/-
2. Applications :-
(i) any application for revision under section 24 of the Act	Rs. 20/-
(ii) any application for review under section 25 of the Act	Rs. 1/-
(iii) any application under section 9 of the Act	Rs. 2/-
(iv) any connection with the sale of property	Rs. 1/-
(v) any application for obtaining a copy of any order madeunderthe Act or these rule	Rs. 1/-
(vi) any other application not being an application forcompensationunder section 4 of the Act	Rs. 8/-

Legal Document View