Section 95(2) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(2)Every application under sub-rule (1) by displaced person who has left immovable property in West Pakistan and who came to India before the 31st July, 1952, shall be accompanied by -(a)title deeds of the property or documentary evidence in respect of the title to the property left in West Pakistan in respect of which a claim could have been filed under the Displaced Persons (Claims) Act, 1950 (XLIV of 1950);(b)an affidavit giving particulars of such property;(c)an affidavit containing reasons for the claim not having been filed in respect of such property under the Displaced Persons (Claims) Act, 1950;
