Section 21(2) in The West Bengal Evacuee Property Act, 1951
(2)The Committee may lease or let out any evacuee property vested in it or part thereof for a period, not exceeding [three months] [On section 2 of W.B. Act 30 of 1954, being brought into force, the words 'five years' shall be substituted for the words 'three months' and the words 'ten years' shall be substituted for the words 'twelve months', vide clauses (a) and (b) of Section 2 of W.B. Act 30 of 1954.] in the case of evacuee property situated in an urban area and not exceeding [twelve months] [On section 2 of W.B. Act 30 of 1954, being brought into force, the words 'five years' shall be substituted for the words 'three months' and the words 'ten years' shall be substituted for the words 'twelve months', vide clauses (a) and (b) of Section 2 of W.B. Act 30 of 1954.] in the case of other evacuee property, at any one time :Provided that in leasing or letting out the evacuee property, the Committee shall give on each occasion the first preference to the person to whom any allotment of such property or a part thereof was made by the Collector under the West Bengal Evacuee Property Ordinance, 1951, except where the Collector reports to the Committee that such person committed a breach of the terms and conditions of such allotment, or where such property consists of land used for or in connection with agricultural purposes, neglected to cultivate such property properly.
