Section 93(iii) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(iii)any such property which has been restored under section 16 of the said Act, or in respect of which an application under sub-section (2) of that section for its restoration is pending or in respect of which a certificate under sub-section (1) of that section has been granted but no application under sub-section (2) of that section for its restoration has been made;
