Section 47 in The Displaced Persons (Debts Adjustment) Act, 1951
47. Effect of failure on the part of displaced debtor to disclose certain matters.
Where a displaced debtor has not mentioned in the relevant schedule to his application any debt owing by him or any property, movable or immovable, belonging to him, whether such property is liable to attachment or not liable to attachment at all, nothing contained in this Act shall prevent--(a)in the case of the debt, the creditor from instituting any proceeding for the recovery thereof under any law for the time being in force other than this Act; and(b)in the case of the property, from being attached or otherwise dealt with under any such law.
