Section 78(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(a)if the property of such person vests in a Court of Wards under any law for the time being in force relating to Court of Wards or in a guardian appointed under the Guardians and Wards Act, 1890 (VIII of 1890), to the Court of Wards or such guardian, as the case may be:
