Section 11 in The Bihar Evacuee Property (Management) Act 1953
11. Power of Committee to take possession of evacuee property vested in it.
(1)Where, after any evacuee property has vested in the Committee, any person is in possession thereof, he shall be deemed to be holding it on behalf of the Committee and shall on demand surrender possession of it to the Committee or any other person duly authorised by the Committee in this behalf:Provided that in case any evacuee property is in possession of any person under an allotment or lease made under the Central Act, the Committee shall not take action under this sub-section until such allotment or lease is terminated by efflux of time or by operation of law.(2)If any person in possession of any evacuee property refuses or fails on demand to surrender possession thereof to the Committee or to any person duly authorised by it in this behalf, the Committee may use or cause to be used such force as may be necessary for taking possession of such property, and may, for this purpose, after giving reasonable warning and facility to any woman not appearing in public to withdraw, remove or break open any lock, bolt or any door or do any other act necessary for the said purpose.
