Section 122(7) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(7)Particulars of residence since arrival in India (complete record of movement and residence should be stated since arrival in India).(i)Has applicant migrated from any place in Pakistan on or after 14th March, 1947, as a result of Partition ? If so state date of migration and place from where migrated.(ii)Transit Camp (State name and period of stay).(iii)Relief Camp (State name and period of stay).(iv)Residence in various towns from time to time (State names and period of stay).
