Section 71(5) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(5)If any allottee fails to file a declaration under sub-rule (1) on the date specified under sub-rule (4), or on such other date as may be fixed, the Settlement Officer or the authorised officer, may, at his discretion, proceed with the enquiry referred to in the succeeding rules of this Chapter and issued the sanad as provided therein.
