Section 18(3) in The West Bengal Evacuee Property Act, 1951
(3)A disposition as aforesaid shall, subject to the provision of sub-section (3) of section 21, take effect on and from the date of the publication of the notice referred to in sub-section (2) and on and from that date the evacuee property shall cease to vest in the Committee and the Committee shall be absolved of all further responsibility in respect thereof.
