Section 7(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(3)For the purposes of this rule, the expression 'member of family' means any of the following relatives of the applicant who is residing with him, or is wholly or partly defendant upon him:(a)father,(b)mother,(c)husband,(d)wife,(e)son,(f)Unmarried daughter:Provided that if the applicant proves to the satisfaction to the Settlement Officer that any member of his family was living separately from him before the 14th August, 1947, the applicant shall not be liable for payment of public dues recoverable from such member.
