Section 5 in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954
5. Classes of property in respect of which claims may be verified.
- The classes of property in respect of which claims may be verified under these rules shall be the same as under the principal Act and the rules made thereunder, that is to say-(1)any immovable property situated within an urban area in West Pakistan;(2)any immovable property in West Pakistan, which forms part of the assets of an industrial undertaking and is situated in any area other than an urban area;(3)any other immovable property in West Pakistan comprising of a building situated in any area other than an urban area :Provided that where a claimant has been allotted any agricultural land in India and that-(a)where the agricultural land so allotted exceeds four acres, the value of the building in respect of which the claim is made shall not, according to the present estimated cost of construction, be less than Rs. 20,000;(b)where the agricultural land so allotted does not exceed four acres, the value of the building in respect of which the claim is made, shall not, according to the present estimated cost of construction, be less than Rs. 10,000;Explanation I.- In this rule, the expression "building" includes-(a)any structure in the immediate vicinity of a building without which the building cannot be conveniently occupied or enjoyed;(b)any garden, ground, enclosure and out-houses, appurtenant to such building.Explanation II.- For the purposes of this rule, a person shall be deemed to have been allotted any agricultural land in India if he is allotted such land in any manner whatsoever, whether on temporary or quasi-permanent basis.(4)any agricultural land in any part of West Pakistan other than the province of West Punjab, owned by a claimant not being a person of Punjabi extraction, and in respect of which agricultural land, no allotment has been made under any scheme for the time being in force relating to the quasi-permanent allotment of lands in the State of Punjab and the Patiala and East Punjab States Union.Explanation.-The expression "a person of Punjabi extraction" means a land-holder who or whose ancestor migrated in 1901 or at any time thereafter as a colonist from the Punjab to the province of the North West Frontier, Sind or Baluchistan or to any State adjacent to any of the aforesaid provinces acceding to the Dominion of Pakistan.
