Section 5(2) in The Displaced Persons (Debts Adjustment) Act, 1951
(2)Every application by a displaced debtor shall contain the following particulars, namely:--(a)the place where he resides;(b)the trade, calling, profession or other employment in which he is now engaged and in which he was engaged in West Pakistan before he became a displaced person;(c)his average annual income in India during the three years immediately preceding the application;(d)the income-tax and super-tax, if any, to which he has been assessed for the three years immediately preceding the application;(e)such other particulars as may be prescribed; and shall be accompanied by the following schedules, namely:--(i)a schedule containing full particulars of all his debts, whether owed jointly or individually, with the names and addresses of his creditors and joint-debtors, if any, so far as they are known to, or can by the exercise of reasonable care and diligence be ascertained by him;(ii)a schedule of all his properties, both movable and immovable (including claims due to him) which are not liable to attachment either under the Code of Civil Procedure, 1908, (5 of 1908) as amended by section 31 of this Act or under any other law for the time being in force, a specification of the values thereof and of the places where the same may be found;(iii)a schedule of all his properties, both movable and immovable (including claims due to him) which are not included in the schedule under item (ii) of this clause; and(iv)a schedule of all his properties in respect of which a claim has been submitted to the registering officer under the Displaced Persons (Claims) Act, 1950, (44 of 1950) and, where any order has been passed in relation to the verification and valuation of the claim under that Act, with a certified copy of the order.
