Section 5(4) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(4)any agricultural land in any part of West Pakistan other than the province of West Punjab, owned by a claimant not being a person of Punjabi extraction, and in respect of which agricultural land, no allotment has been made under any scheme for the time being in force relating to the quasi-permanent allotment of lands in the State of Punjab and the Patiala and East Punjab States Union.Explanation.-The expression "a person of Punjabi extraction" means a land-holder who or whose ancestor migrated in 1901 or at any time thereafter as a colonist from the Punjab to the province of the North West Frontier, Sind or Baluchistan or to any State adjacent to any of the aforesaid provinces acceding to the Dominion of Pakistan.
