Section 28 in The Bihar Evacuee Property (Management) Act 1953
28. Notice of suits to the Committee.
(1)If in any suit or proceeding it appears to the Civil or Revenue Court that a question relating to the property of an evacuee is involved, the Court shall not proceed to determine that question until after notice has been given to the Committee.(2)A Court may, at any stage of a suit or proceeding, either on its own motion or on application made in this behalf by the Committee, make an order that the Committee shall be added as a party to the suit or proceeding, if the Court is satisfied that such addition is necessary or proper for the satisfactory determination of the suit or proceeding.
