Section 9(2) in Transfer of Evacuee Deposits Rules, 1955
(2)Where a notice has been duly served and all the persons called upon to prove their interest in the deposit to appear on the date fixed for the hearing, or where all such persons appear but do not agree as to the person or persons entitled to the deposit or to the manner of its distribution among them, the Custodian shall forward the deposit and the records relating thereto to the principal civil court of original jurisdiction within whose jurisdiction all or the largest number of persons reside, or where the persons residing within the jurisdiction of two or more courts are equal in number, to the court, which in the opinion of the Custodian, could best serve the convenience of such persons.
