Section 2066 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
2066.
[In exercise of the power conferred by Section 12 of the Displaced Persons (Claims) Supplementary Ordinance, 1954 (Ordinance No. 3 of 1954), the Central Government hereby makes the following rules, namely ] [Rules framed under the Ordinance were saved by Section 13 of Act 12 of 1964.]:
