Section 19(5) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(5)Where any person is, or has at any time been, in unauthorised possession of any evacuee property acquired under this Act, the managing officer of the managing corporation may, having regard to such principles of assessment of damages as may be specified in this behalf by the Central Government, assess the damages on account of the use and occupation of such property and may, by order, require that person to pay the damages within such time and in such installment as may be specified in the order :Provided that no such order shall be made without giving to the person concerned a reasonable opportunity of being heard.
