Section 4(1) in The Assam Evacuee Property Act, 1951
(1)The Deputy Commissioner or an officer to whom the powers of a Deputy Commissioner are delegated under Section 11 of this Act, if he is satisfied with respect to any evacuee properly that such property is lying unoccupied, uncultivated or uncared for, or has come to be wrongfully used or occupied by any person, may make an order in the prescribed form, styled a Deputy Commissioner's order in respect of such property.
