Section 95(5) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(5)Where the application is not rejected summarily under sub-rule (4), the Settlement Commissioner after holding such inquiry as may be necessary shall make such order thereon as he may deem fit;Provided that Settlement Commissioner shall reject such application unless he is satisfied that the applicant was prevented by sufficient cause from filing a claim in respect of property left in West Pakistan under the Displaced Persons (Claims) Act, 1950 (XLV of 1950),Provided further that no rehabilitation grant shall be payable in respect of any property other than agricultural land in any urban area which the applicant had failed to include in claim filed in respect of other properties under the Displaced Persons (Claim) Act (XLIV of 1950).
