Section 10 in The Displaced Persons (Debts Adjustment) Act, 1951
10. Claims by creditors against displaced debtors.
Any displaced person having a claim against a displaced debtor may make an application, in such form as may be prescribed, for the determination thereof to the Tribunal within the local limits of whose jurisdiction the displaced debtor actually and voluntarily resides, or carries on business, or personally works for gain, together with a statement of the debts owed to the creditor with full particulars thereof.
