Section 4(2) in The West Bengal Evacuee Property Act, 1951
(2)Where an order has been passed in respect of any evacuee property of an evacuee the Collector shall report to the Committee -(i)if before the expiry of the appointed day, the evacuee makes to the Collector a declaration of his intention not to return to West Bengal-as soon as may be, after he received such declaration;(ii)If before the expiry of the appointed day the evacuee does not make a declaration to the Collector of his intention not to return to West Bengal-as soon as may be after the appointed day.
