Section 23(3) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
(3)All fees chargeable under this rule shall be paid in the form of an Indian Postal Order for the amount of the fee crossed in the name of the Chief Settlement Commissioner.][24A. Fees for grant of copies of revenue records. - (1) The Chief Settlement Commissioner may, on an application made by a claimant himself or by any other person authorised by the claimant in this behalf or by the successor-in-interest of any deceased claimant, on payment of a fee as specified in the Schedule hereto annexed, supply a copy of the revenue record, namely,] [Inserted by S.R.O. 3965, dated 30th November, 1957.] jamabandis,numbershumaris and any document connected therewith as received from the Government of Pakistan in respect of agricultural land left by the claimant in West Pakistan.
