10. Petition of claim to property including in a list published under sub-section (3) of Section 7.
(1)Any person may forward to the [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government through the [appropriate Secretary to Government] [Substituted for the words 'Secretary to Government, Transferred Departments,' by the Government of India (Adaptation of Indian Laws) Order, 1937.] so as to reach the Secretary within ninety days from the date of the publication of a notification under the provisions of sub-section (3) of Section 7, a petition claiming a right, title or interest in any property included in the list so published.(2)Signing and verification of petitions under sub-section (1). - A petition forwarded under the provisions of sub-section (1) shall be signed and verified by the person forwarding it in the manner provided by the Code of Civil Procedure, 1908(5 of 1908), for the signing and verification of plaints, and shall specify the nature of the right, title or interest claimed and the grounds of the claim.(3)Notification of property not claimed under sub-section (1) and effect of such notification. - The [State] [Substituted for the word [Provincial] by the Adaptation of Laws Order, 1950.] Government shall, as soon as may be, after the expiry of the period for making a claim under the provisions of sub-section (1) publish notification, specifying the rights, titles or interest in any properties in respect of which no such claim has been made, and the notification shall be conclusive proof of the fact that no such claim was made in respect of any right, title or interest specified in the notification.
