Section 4(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(3)Where an application is made by a successor-in-interest of a displaced person having a verified claim, the application shall be accompanied by the following particulars and documents in addition to the documents specified in sub-rule (2) :-(a)the name and other particulars of deceased claimant and the date and place of his death;(b)a death certificate from a local body or the authority or a registered medical practitioner or the Lambardar of the village concerned;(c)particulars of all heirs and other near relatives of the deceased and their respective addresses so far as they are known to the applicant;(d)a true copy of the will or other document, if any, relating to the succession, on which the applicant relies for having succeeded to the property of the deceased claimant;(e)an affidavit in support of the particulars specified in clauses (a) and (c) verifying the facts.
