Section 17(1) in The West Bengal Evacuee Property Act, 1951
(1)The Committee may take charge of any evacuee property of an evacuee in the following cases :-(a)where a report is received from the Collector under sub-section (2) of section 4, or(b)where before the appointed day the evacuee makes a declaration before the prescribed authority of his intention not to return to West Bengal, or(c)where after the appointed day the evacuee has not returned to West Bengal, whether there is or is not a declaration by the evacuee of his intention not to return or whether there is or is not an application to the Committee to take charge of his property.
