Section 48 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
48. Saving.
- Nothing in this Chapter shall be deemed to prevent any person having a verified claim in respect of a house or a shop left in any rural area in West Pakistan from purchasing any acquired evacuee property in any of the towns specified in Appendix X or any Government built property in any 'A' or 'B' class colony within the meaning of rural 35 in accordance with the provision of Chapter V of VI, as the case may be:[omitted by Notified dated 21.9.59.]
