Section 20(2) in The Displaced Persons (Debts Adjustment) Act, 1951
(2)The provisions of this section shall have effect for a period of ten years from the 15th day of August, 1947, and shall also apply in respect of any calls made and not satisfied before that date, and shall cease to have effect after the expiry of the said period except as respects things done or omitted to be done.
