Section 2(ii) in The Bihar Evacuee Property (Management) Act 1953
(ii)A Government servant in Bihar who opted for service in Pakistan in 1947 and is now employed in the Province of East Bengal in Pakistan, but has his home in Bihar, will be deemed to have left Bihar on account of communal disturbances or fear thereof on the basis of a statement made by him to that effect unless there is evidence to the contrary.
