Section 23(4) in The Assam Evacuee Property Act, 1951
(4)If any objections as aforesaid are received within the date specified in such notice, the Committee shall summarily decide such objections after calling, if necessary, for a report from the Deputy Commissioner of the District in which the property or any part thereof is situated, if the Committee, after proceeding in the manner as aforesaid, rejects such objection, the Committee shall make an order that the evacuee property be restored to the applicant.
