Section 19(3) in The Assam Evacuee Property Act, 1951
(3)A disposition as aforesaid shall, subject to the provisions of sub-section (2) of Section 5 and sub-section (3) of Section 22, take effect on and from the date of the publication of the notice referred to in sub-section (2) and on and from the date the evacuee property shall cease to vest in the Committee and the Committee shall be absolved from all further responsibility in respect thereof.
