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[Cites 0, Cited by 4] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Displaced Persons (Claims) Supplementary Act, 1954

(1)Subject to any rules that may be made under this Act, a Settlement Officer shall have jurisdiction to decide such claims or such classes of claims as may, by general or special order, be transferred to him by the Chief Settlement Commissioner.