Section 6(1) in The Assam Evacuee Property Act, 1951
(1)An evacuee who returns to Assam before the expiry of the appointed day may apply in writing to the Deputy Commissioner before the expiry of that day-(a)where a Deputy Commissioner's order has been made in respect of his evacuee property and is not in the wrongful use or occupation of any person-for the cancellation of such order ;(b)where a Deputy Commissioner's order has been made in respect of any of his evacuee property and such property is in the wrongful use or occupation of any person-for the cancellation of such order and for the delivery of possession of such property ; and(c)where any of his evacuee property is in the wrongful use and occupation of any person-for the delivery of possession of such property;(d)Upon an application as aforesaid being made the Deputy Commissioner shall-(a)in cases coming under clause (b) or (c) of sub-section (1), cancel the Deputy Commissioner's order;(b)in cases coming under clause (b) or (c) of sub-section (1), cause the possession of such properly to be delivered to the evacuee and may use or cause to be used such force as may be necessary for such purpose.
