Section 19(3) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(3)For the purpose of calculating the number of the members of a joint family under sub-rule (2), a person who on the relevant date :-(a)was less than 18 years of age,(b)was a lenial descendant in the main line of another living member of joint Hindu family entitled to claim partition shall be excluded:Provided that where a member of a joint family has died during the period commencing on the 14th August, 1947 and ending on the relevant date leaving behind on the relevant date all or any of the following heirs, namely:-(a)a widow or widows,(b)a son or sons (whatever the age of such son or sons) but no lenial ascendant in the main line, then all such heirs shall, notwithstanding anything contained in this rule, be reckoned as one member of the joint Hindu family.Explanation - For the purpose of this rule, the question whether a family is joint or separate shall be determined with reference to the status of the family on the 14th day of August, 1947 and every member of a joint family shall be deemed to be joint notwithstanding the fact that he had separated from the family after that date.
