Section 96 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
96. Rehabilitation grant to displaced persons who have arrived on India late.
(1)A displaced person who has left immovable property in West Pakistan and who came to India from West Pakistan after the 31st July, 1952, may make an application in the form prescribed in Appendix XXVI for the payment of a rehabilitation grant.(2)Every application under sub-rule (1) shall be accompanied -(i)in the case of a displaced persons arriving in India after the introduction of the passport system, that is to say, the 13th day of October, 1952, by a true copy of the migration certificate or by a certificate issued by the High Commissioner for India in Pakistan that migration certificate had been only issued to the applicant(ii)In the case of any other displaced person, by other satisfactory proof of arrival in India after the 31st July, 1952; and(iii)by an affidavit containing particulars of any property left in West Pakistan.(3)No application for the payment of a rehabilitation grant under this rule shall be entertained unless it is made within ninety days from the date of the publication of a notification inviting such applications;Provided that any such application may be entertained after the said date if the Settlement Commissioner is satisfied that the applicant was prevented by sufficient cause from filing the application in time.
