Section 5 in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
5. Class of displaced persons to whom the scheme applies.
- Refugees dispersed from relief camps in Madhya Pradesh under the movement plan of the Government shall be eligible for rehabilitation assistance in preference to those refugees who have moved voluntarily from Pakistan or from relief camps in other States. Grants to refugees who have move voluntarily from Pakistan or from relief camps in other States may be made after obtaining specific orders of Government.
