Section 7(1) in Displaced Persons (Compensation and Rehabilitation) Act, 1954
(1)On receipt of an application for payment of compensation together with the record of the case forwarded under section 5, the Settlement Commissioner shall make an enquiry in such manner as may be prescribed and having due regard to the prescribed scales of compensation, the nature of the verified claim and other circumstance of the case, shall ascertain the amount of compensation to which the applicant is entitled.
