Section 16 in The Bihar Evacuee Property (Management) Act 1953
16. Cancellation of transfer of evacuee property under certain circumstances.
- Where there are reasons to believe that any transfer of evacuee property made by the evacuee himself or by the Committee with the consent of the evacuee is intended to have, or has, the effect of transferring defacto control, management or possession of the property to the evacuee or to his prospective heirs which he or his prospective heirs would not otherwise have been entitled to under the provisions of this Act, the State Government or the Committee may cancel the transfer, provided that such action shall not be taken without giving the transferor and the transferee reasonable opportunity of showing cause against such action being taken.
