Section 7(2) in Transfer of Evacuee Deposits Rules, 1955
(2)Where after the publication of a notice under sub-rule (1) and hearing the parties, if any, the court is satisfied that a deposit should be transferred to Pakistan, it shall transfer the deposit along with the records relating thereto the authorised officer or Authority in Pakistan in such manner as the Custodian may by general or special order direct :Provided that where such deposit represents cash, the deposit together with the records relating thereto shall be transferred by the court to the Custodian for transmission to the authorised officer or authority in Pakistan.
