Section 9(1) in Transfer of Evacuee Deposits Rules, 1955
(1)On receipt of any deposit transferred from Pakistan, the Custodian shall cause a notice in Form IV to be served on the persons interested in such deposit and on any other persons whom he considers to be interested in such deposit, or whose evidence is in his opinion, likely to be helpful in determining the ownership of the deposit.Provided that where the address of the persons interested in the deposit are not known, the Custodian shall cause a notice to be published on his notice board and in such newspapers as he thinks fit.
