Section 11(1) in The Evacuee Interest (Separation) Act, 1951
(1)Where in respect of any property, notice under section 6 is issued but no claim is filed or found to exist or where any claim inrespect of such property is found to exist and the competent officer separates the evacuee interest therein under section 10, the whole property, or, as the case may be, the evacuee interest in the property thus separated shall vest in the Custodian free from all encumbrances and liabilities and any payment, transfer or partition made or effected under section 10, in satisfaction of any claim in respect of the property shall be a full and valid discharge of all claims in respect of the property.
