Section 8(3) in Transfer of Evacuee Deposits Rules, 1955
(3)Where any such party appears and contests the transfer of the said deposit to Pakistan, the Custodian may, after recording the substance of the evidence submitted before him, proceed to determine the question whether the deposit is a transferable deposit, and if so, whether any person other than an evacuee has any interest in such deposit. Where he decides that a person other than an evacuee has any interest in the deposit, he shall refer the matter to the principal civil court of original jurisdiction for determining the extent of the right or interest which the evacuee or any other person has in such deposit.
