Section 96(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)Every application under sub-rule (1) shall be accompanied -(i)in the case of a displaced persons arriving in India after the introduction of the passport system, that is to say, the 13th day of October, 1952, by a true copy of the migration certificate or by a certificate issued by the High Commissioner for India in Pakistan that migration certificate had been only issued to the applicant(ii)In the case of any other displaced person, by other satisfactory proof of arrival in India after the 31st July, 1952; and(iii)by an affidavit containing particulars of any property left in West Pakistan.
