Section 10 in The Assam Evacuee Property Act, 1951
10. Maintenance of accounts and payments to the evacuee or his successor.
(1)The Deputy Commissioner shall in the prescribed manner maintain an account of the receipts derived from and the payments made in respect of every evacuee property, while a Deputy Commissioner's order is in force in respect of such property.(2)Upon the cancellation of a Deputy Commissioner's order under Section 6 or upon a Deputy Commissioner's order standing cancelled under sub-section (4) of Section 18, the Deputy Commissioner shall pay to the evacuee in respect of whose evacuee property the Deputy Commissioner's order was made, or his successor-in-interest, as the case may be, the balance which remains after deducting the payments made in respect of such property from the receipts derived from such property.
