Section 77(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(3)Where the property of minor does not vest in a Court of Wards or in a guardian referred to in sub-rule (2) -(a)if the compensation relates to the separated property of the minor left in West Pakistan, the compensation shall be paid to the natural guardian of the minor;(b)if the compensation relates to the share of a minor in joint Hindu family property left in West Pakistan, the compensation shall be paid to the Karta of the joint Hindu family:Provided that before compensation is paid to the natural guardian of the minor or the Karta of the joint family he shall execute a security bond in the form specified in Appendix XIX;(c)in any other case to the Collector of the district within whose jurisdiction the minor resides and the Collector shall hold the amount of the benefit of the compensation on behalf of and for the minor until the minor attains majority.Explanation - For the purpose of this rule, a natural guardian shall be deemed to be-(a)in the case of a male child or an unmarried girl, the father and after him the mother;(b)in the case of married girl, the husband.
