Section 93 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
93.
The Central Government may acquire any property declared or deemed to have been declared as evacuee property under the Administration of Evacuee Property Act, 1950 (XXXI of 1950), (hereinafter in this rule referred to as the said Act), except any such property falling under any one or more of the following categories, namely:(i)any such property-(a)in respect of which proceedings are pending before any authority under the said Act, in which the question at issue is whether the property is or is not evacuee property; or(b)in respect of which the period of limitation, if any, fixed for an appeal or revision under the said Act for disputing the vesting of the property in the Custodian as evacuee property has not expired;(ii)any such property in respect of which an application for the grant of a certificate under sub-section (1) of section 16 of the Act is pending or in respect of which the period of limitation fixed for making such application has not expired;(iii)any such property which has been restored under section 16 of the said Act, or in respect of which an application under sub-section (2) of that section for its restoration is pending or in respect of which a certificate under sub-section (1) of that section has been granted but no application under sub-section (2) of that section for its restoration has been made;(iv)any such property which has been transferred and the transfer is effective under section 10 of the said Act, or in respect which any proceedings are pending under that section;(v)any property which is composite property within the meaning of the Evacuee Interest (Separation) Act, 1951 (LXIV of 1951);(vi)any such property in respect of which any proceedings are pending in a Civil Court wherein the question at issue is whether the property is evacuee property or not;(vii)any such property which is being treated or is being managed as a trust property for a public purpose of a religious or charitable nature under sub-section (1) of the section 11 of the said Act;(viii)any such property in respect of which a reference made by the Custodian to the Central Government for order under clause (iii)(d) of sub- rule (6) of rule 14 of the Administration of Evacuee Property (Central) rules, 1950, is pending.
