Section 8(1) in The Evacuee Interest (Separation) Act, 1951
(1)On receipt of a statement of claim under section 7, the competent officer shall, subject to the provisions of sub- sections (2) and (3), hold an inquiry into the claim in accordance with the procedure laid down in section 17 and pass an order determining the interest of the evacuee and the claimant in the property in question and the order shall contain all or any of the following particulars, namely:-(a)the money value of the property;(b)in any case where the evacuee and the claimant are co- sharers or partners, their respective shares in the property and the money value of such shares;(c)in any case where the claim is made by a mortgagor, the amount due to the evacuee;(d)in any case where the claim is made by a mortgagee, the amount due under the claim in accordance with the provisions of section 9.
