Section 13(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(a)any amount due to any banking company under section 6 of the Act or any amount which is a prior charge declared under sub-section (3) of section 16 of the Displaced Persons (Debt Adjustment) Act, 1951, (LXX of 1951), in respect of which any communication is received from any Tribunal under section 52 of the Act, or
