Section 18(5) in The Displaced Persons (Debts Adjustment) Act, 1951
(5)To every proceeding under sub-section (4) the insurance company and all persons interested in the claim shall be made parties:Provided that the Tribunal may at any stage of the proceeding direct that the name of any person whose presence before the Tribunal may be necessary in order to enable the Tribunal effectually and completely to adjudicate upon and settle all the questions involved, be added to the proceeding.
