Section 18(1) in The Displaced Persons (Debts Adjustment) Act, 1951
(1)Where any property in West Pakistan belonging to a displaced person was insured with any insurance company before the 15th day of August, 1947, against any risk arising out of fire or theft or riot and civil commotion and there has been a loss in respect of such property arising out of any such risk at a time when the contract of insurance was in force, such company shall not be entitled to refuse payment of the sum due under any claim in relation thereto on the ground that--(a)no report was lodged with the police within the agreed time, or(b)the claim was not made to the company with the agreed time, or(c)in the case of a policy covering any risk arising out of riot and civil commotion, the disturbances in West Pakistan were not in the nature of a riot or civil commotion, or(d)the displaced person has not fulfilled any other condition of the contract which in the opinion of the Central government is of a technical nature and which the Central Government has, by [notification] [See notification No. S.R.O. 350, dated February 13, 1953; Gazette of India, 1953, Pt. II, Section 3, p. 239.] in the Official Gazette, specified as a condition of the contract for the purposes of this section, and any contract to the contrary, to the extent to which it is in contravention of the provisions of this sub-section, shall be deemed to have had no effect.
