Section 9 in Transfer of Evacuee Deposits Rules, 1955
9. Procedure under sections.
(1)On receipt of any deposit transferred from Pakistan, the Custodian shall cause a notice in Form IV to be served on the persons interested in such deposit and on any other persons whom he considers to be interested in such deposit, or whose evidence is in his opinion, likely to be helpful in determining the ownership of the deposit.Provided that where the address of the persons interested in the deposit are not known, the Custodian shall cause a notice to be published on his notice board and in such newspapers as he thinks fit.(2)Where a notice has been duly served and all the persons called upon to prove their interest in the deposit to appear on the date fixed for the hearing, or where all such persons appear but do not agree as to the person or persons entitled to the deposit or to the manner of its distribution among them, the Custodian shall forward the deposit and the records relating thereto to the principal civil court of original jurisdiction within whose jurisdiction all or the largest number of persons reside, or where the persons residing within the jurisdiction of two or more courts are equal in number, to the court, which in the opinion of the Custodian, could best serve the convenience of such persons.(3)The court or the Custodian may make payment of any deposit to any persons claiming to be entitled to such payment on their executing bonds, with or without sureties, for rendering an account of the payment received by such persons and for indemnifying any other persons who may thereafter be found to be entitled to the whole or any part of such payment.
