Section 4(3) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(3)An application for the payment of compensation under this section shall contain the following particulars, namely :-(a)the name and address of the applicant;(b)the amount of the verified claim;(c)the encumbrances, if any, on the property to which the verified claim relates;(d)the form in which the applicant desires to receive compensation;(e)the amount, if any, of the public dues recoverable from the applicant;(f)the property, if any, allotted or leased to the applicant by the Central Government or a State Government or by the Custodian;(g)such other particulars as may be prescribed.
