Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Displaced Persons (Compensation And Rehabilitation) Amendment Act, 1959 21 of 1959 [10 May 1959] CONTENTS 1. Short Title 2. Amendment Of Section 30 Displaced Persons (Compensation And Rehabilitation) Amendment Act, 1959 21 of 1959 [10 May 1959] An Act further to amend the Displaced Persons (Compensation and Rehabilitation) Act, 1954. BE it enacted by parliament in the Tenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Displaced Persons (Compensation and Rehabilitation) Amendment Act, 1959. 2. Amendment Of Section 30 :- Section 30 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954)., shall be re-numbered as sub-section (1) thereof, and after sub-section (1) as so re- numbered, the following sub-section shall be inserted, namely:-- "(2) Notwithstanding anything contained in sub-section (1) if the Chief Settlement Commissioner is of opinion that a person is refusing or neglecting, or has refused or neglected, to pay any sum due under this Act, he may, after giving such person an opportunity of being heard, by order in writing stating the grounds therefor, direct that the provisions of sub-section (1) shall not apply to him, and thereupon such person shall cease to be entitled to the exemption conferred by that sub-section.".