Section 24 in The Assam Evacuee Property Act, 1951
24. Restoration or management of property to a certain class of returning evacuees.
(1)An evacuee who returns to Assam after the appointed day but not later than the 31st day of December, 1953; may apply in writing to the Committee for restoration of management of his evacuee property of which the Committee has taken charge.(2)As soon as may be after such appointment is received, the Committee shall cause a public notice to be given in the prescribed manner that the management of such property shall be restored to the applicant if no objections to his title are received within a date specified in such notices.(3)If no objections as aforesaid are received within the date specified in such notice, the Committee shall make an order that the management of the evacuee property is restored to the applicant.(4)If any objections as aforesaid are received within the date specified in such notice, the Committee shall summarily decide such objections after calling, if necessary, for a report from the Deputy Commissioner of the district in which the property or any part thereof is situated. If the Committee, after proceeding at the manner as aforesaid, rejects such objections, the Committee shall make an order that the management of the evacuee property be restored in the applicant.(5)An order for restoration of management of an evacuee property under sub-section (3) or sub-section (4) being made, shall be made with as such expediency as possible and in any case within six months from the date of application under sub-section (1).(6)Upon an order under sub-section (3) or sub-section (4) being made, the evacuee property shall cease to vest in the Committee and shall, subject to sub-section (3) of Section 22, vest in the applicant and the Committee shall, subject to sub- section (7), be absolved of all further responsibility in respect of the evacuee property.(7)The Committee shall, as soon as may be, give public notice in the prescribed manner, of any order made under sub-section (3) or sub-section (4).(8)Nothing in this section shall affect the right of any person to establish his title in a competent Court.
