Section 20 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
20. Claims of co-owners.
- Where the claim relates to property left in West Pakistan, which is owned by more than one claimants as co-owners, the unit for assessment of compensation shall be the share of the each co-owner and the compensation shall be payable in respect of each such share as if a claim in respect thereof had been filed and verified separately.
