Section 21 in The Assam Evacuee Property Act, 1951
21. Certain payments not to be valid discharge.
- No payment made after publication of a notice under sub-section (5) of Section 18, on account of any amount due to the evacuee in respect of his property vested in the Committee save and except to the Committee or some other persons appointed by the Committee, shall constitute a valid discharge of any liability in respect thereof.
