Section 12 in The Bihar Evacuee Property (Management) Act 1953
12. Powers and duties of the Committee generally.
- Subject to the provisions of this Act and any rules that may be made in this behalf the Committee shall, in respect of any evacuee property vested in it, have all the rights, powers and liabilities of an owner for the purposes of securing, administering, preserving and managing such property, and generally, for the purpose of satisfactory discharge by the Committee of any of the duties imposed on it by or under this Act, and may, for such purposes as aforesaid, do all acts and incur expenditure necessary or incidental thereto:Provided that nothing in this section shall empower the committee to return or restore the evacuee property to the evacuee or any person claiming through him and such return or restoration if made, shall not confer any right, title or interest in the property on any person.
