Section 14 in Transfer of Evacuee Deposits Rules, 1955
14. [ Form of application for claiming restoration of Court deposits received from Pakistan. [Inserted by G.S.R. 981, dated 10.7.1982]
- Every application for claiming payment of Court deposits received from Pakistan shall be in form XIII.]Form I[See Rule 7 (1)]NoticeIn the Court of ......................Dated .......................Whereas a deposit /deposits of the person/persons specified in the Schedule annexed hereto is/are lying in this Court;Notice is hereby given that persons claiming interest in the said deposit may present their objections (with all material evidence on which they wish to rely) within a fortnight from the date of this notice, as to why orders should not be passed transferring the said deposit/ deposits together with the records relating thereto to Pakistan.Given under my hand and seal of the Court this...... day of......19....(Seal of the Court)
