Section 10 in The Bihar Evacuee Property (Management) Act 1953
10. Vesting of Evacuee Property in the Committee.
(1)An evacuee property shall be deemed to have vested in the Committee-(a)in the case of property which has not been declared to be evacuee property under Section 7 of the Central Act, immediately after the State Government has declared it as evacuee property under this Act;(b)in the case of property which has been declared to be evacuee property under Section 7 of the Central Act but has on application been subsequently exempted under Section 52 of the said Act to be brought under the provisions of this Act, from the date of such exemption.(2)Where under sub-section (1) any property has vested in the Committee, neither the date of the evacuee nor the fact of the evacuee ceasing to be an evacuee thereafter shall affect the vesting or render invalid anything done in consequence thereof.
