Section 84(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Any person claiming a right or interest in any property left in West Pakistan in respect of which compensation is payable under the Act may make an application to the Regional Settlement Commissioner or the Settlement Officer, as the case may be, for the determination of such right or interest.Explanation - A displaced person whose claim has been verified only in respect of right of residence in, or a charge for maintenance on a property left in West Pakistan may make an application under this rule for apportionment of his share of the compensation.
