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Union of India - Section

Section 5 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

5. Determination of public dues by Settlement Officers—

On receipt of an application under Section 4, the Settlement Officer shall, after making an inquiry in such manner as may be prescribed, pass an order determining the amount of public dues, if any, recoverable from the applicant and shall forward the application and the record of the case to the Settlement Commissioner.