Section 4(i) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975
(i)Local Muslims, who had left their property as a result of partition and have subsequently returned and are in possession of their original property under section 7 of the Administration of Evacuee Property Act, 1950 may be restored their original property after verification of their ownership and possession on the basis of the records transferred by the Custodian Department and after such enquiry as may be deemed necessary by the State Government.
