Section 17(2) in Administration of Evacuee Property Act, 1950
(2)Save as otherwise expressly provided in this Act, any attachment of injunction subsisting on the commencement of this Act in respect of any evacuee properly which has vested in the Custodian shall cease to have effect on such commencement, and any transfer of evacuee property under orders of a court or any other authority made after the 1st day of March, 1947, shall be set aside, if an application is made to such court or authority by or at the instance of the Custodian within six months from the commencement of this Act.
