Section 5(4) in The Assam Evacuee Property Act, 1951
(4)No person to whom an allotment of an evacuee property is made, shall remain on such property after the expiry of the period of allotment and any person so remaining, shall if a Deputy Commissioner's order in respect of such property is in force, be deemed to be wrongfully using or occupying such property within the meaning of clause (b) of sub-section (2) of Section 4.
