Section 7(1) in Transfer of Evacuee Deposits Rules, 1955
(1)With a view to satisfying itself that all persons interested in a deposit proposed to be transferred to Pakistan are evacuees, the court shall cause a notice of such deposit in Form I to be published on the notice board of the court and at such other places and in such newspapers as the court thinks fit and any objections or suggestions which may be received from any person with respect to the said deposit within a period of fifteen days of the date of publication of the notice shall be duly considered by the court before it passes any order directing the transfer of the deposit to Pakistan. A copy of every notice published under this sub-rule by the Court shall forthwith be forwarded by it to the Custodian.
