Section 19 in Administration of Evacuee Property Act, 1950
19. Declaration of person as intending evacuee.
(1)Where the] Custodian has reason to believe that a person is an intending evacuee, he may, by notice served in the prescribed manner, call upon such person to show cause why he should not be declared an intending evacuee, and shall, after holding such inquiry into the matter as the circumstances thereof permit, and after taking such evidence as may be produced by or on behalf of the person showing cause pass an order (stating the reasons therefor) either declaring such person to be an intending evacuee or closing the case.(2)Any declaration made under sub-section (1) shall be published in the Official Gazette.(3)The Custodian may, pending determination of the question whether any person is an intending evacuee or otherwise, attach in the prescribed manner any property in the State in which such person has a right or interest, and during the pendency of such attachment, the property shall be incapable of being transferred or charged in any way, except with the leave of the Custodian, and no person shall be capable of taking any benefit from such transfer or charge except with such leave.
