The East Punjab Refugees Rehabilitation (Registration of Land Claims) Rules, 1948
Published vide Punjab Government Gazette (Extraordinary) dated 20.3.1948, page 295.
pu539
- (a) These rules may be called the East Punjab Refugees Rehabilitation (Registration of Land Claims) Rules, 1948.
(b) These rules shall come into force at once.
- No claim application shall be entertained unless made in the form given in the Appendix "A" to these rules. No court fee shall be chargeable on such applications.
- A claim application shall be presented to the Registering Officer by the applicant either in person or through a recognised agent or sent by registered post. In case of a minor, applications for claims shall be submitted in the aforesaid manner by his next friend or guardian.
- An application submitted by post shall not be entertained unless the affidavit as annexed therewith has been duly attested by a competent Authority.
- The following shall be the competent authorities for the purpose of attesting the affidavit annexed with the claim application :-
(i) All Registrars;
(ii) All Sub-Judges;
(iii) All Gazetted Officers;
(iv) All Oath Commissioners appointed by the High Court;
(v) All members of the Central or Provincial Legislature in the Dominion of India;
(vi) All Land Claims Officers and Assistant Land Claims Officer;
(vii) Any other person authorised in this behalf by the Provincial Government.
(Appendices omitted - Editor)
