Section 26(3) in Administration of Evacuee Property Act, 1950
(3)The Custodian, Additional Custodian or Authorised Deputy Custodian may from time to time on application made to him in this behalf, review any declaration made by him in relation to any intending evacuee:Provided that no such application shall be entertained unless--(a)where an appeal or any other proceeding in respect of such declaration is pending under this Act six months have elapsed from the date of the decision in such appeal or other proceeding, or(b)where no appeal has been preferred, six months have elapsed from the date on which the time prescribed for the filing of an appeal under this Act in respect of such declaration would have expired:Provided further that every declaration made in review under this sub-section shall not take effect unless confirmed by the Custodian-General.
