Section 13(2) in The Bihar Evacuee Property (Management) Act 1953
(2)The Committee may lease or let out any evacuee property vested in it or part thereof for a period not exceeding three months in the case of evacuee property situated in an urban area and not exceeding twelve months in the case of other evacuee property at any one time:Provided that in leasing or letting out an evacuee property, the Committee shall on each occasion give the first preference to the person to whom any allotment of such property or part thereof was made by the Custodian of Evacuee Property under the Central Act, except where the Committee is satisfied that such person committed a breach of the terms and conditions of such allotment or, where such property consists of land used for or in connection with agricultural purposes, neglected to cultivate such property properly.
