Section 4 in East Punjab Refugees (Registration of Claims) Act, 1948
4. Registration of Refugee Claims.
(1)A refugee may submit to the Registrar on the prescribed form and supported by an affidavit an application for the registration of his claim in respect of his property in [-] [The words 'the Dominion of' omitted by the Adaptation of Laws (Third Amendment) Order, 1961.] Pakistan, lost or abandoned by him or of which he has been deprived :Provided that a refugee who has previously submitted a claim under this Act or under the East Punjab Refugees (Registration of Claims) Ordinance No. V of 1948 to any other authority in [-] [The words 'the Dominion of' omitted by the Adaptation of Laws (Third Amendment) Order, 1961.] India competent to register such claim shall not submit his claim to the Registrar unless he withdraws such previous claim.(2)The Registrar shall register the claim and maintain such records thereof as may be prescribed :Provided that the registration of a claim shall not confer on a refugee any right to demand compensation or relief from the Government nor shall any liability devolve on the Government to compensate him in respect of such loss.
