Section 7(3) in The Evacuee Interest (Separation) Act, 1951
(3)The claimant shall, along with the submission of claim under sub- section (1), file true copies of all documents in his possession or power on which the claim is based and a list of any other documents (whether in his possession or power or not) on which he intends to rely as evidence in support of his claim; and the claimant shall, whenever required to do so by the competent officer, produce all the documents of which true copies have been filed and also the documents in his possession or power which have been entered in the list.
