Section 23(5) in The Assam Evacuee Property Act, 1951
(5)Upon an order under sub-section (3) or sub-section (4) being made, the evacuee property shall cease to event in the Committee and shall subject to sub-section (3) of Section 22, vest in the applicant and the Committee shall subject to sub- section (7), be absolved of all further responsibility in respect of the evacuee property.
