Section 5(1) in The West Bengal Evacuee Property Act, 1951
(1)An evacuee who returns to West Bengal before the expiry of the appointed day may apply in writing to the Collector before the expiry of that day -(a)where a Collector's Order has been made in respect of any of his evacuee property and such property is not in the wrongful use or occupation of any person-for the cancellation of such order;(b)where a Collector's Order has been made in respect of any of his evacuee property and such property is in the wrongful use or occupation of any person-for the cancellation of such order and for the delivery of possession of such property; and(c)where a Collector's Order has not been made in respect of any of his evacuee property and such property is in the wrongful use or occupation of any person-for the delivery of possession of such property.
