Section 18(4) in The Assam Evacuee Property Act, 1951
(4)If there is no such dispute as aforesaid or if the Deputy Commissioner on being referred to under sub-section (3), decides that such property is the property of the evacuee, the Committee shall pass an order directing that the charge of the property be taken by the Committee and thereupon such property shall, subject to the provisions of sub-section (2) of Section 5, vest in the Committee and any Deputy Commissioner's order made in respect of such property shall stand cancelled.
