Section 11(1) in The Bihar Evacuee Property (Management) Act 1953
(1)Where, after any evacuee property has vested in the Committee, any person is in possession thereof, he shall be deemed to be holding it on behalf of the Committee and shall on demand surrender possession of it to the Committee or any other person duly authorised by the Committee in this behalf:Provided that in case any evacuee property is in possession of any person under an allotment or lease made under the Central Act, the Committee shall not take action under this sub-section until such allotment or lease is terminated by efflux of time or by operation of law.
