(1)The Deputy Commissioner or an officer to whom the powers of a Deputy Commissioner are delegated under Section 11 of this Act, if he is satisfied with respect to any evacuee properly that such property is lying unoccupied, uncultivated or uncared for, or has come to be wrongfully used or occupied by any person, may make an order in the prescribed form, styled a Deputy Commissioner's order in respect of such property.(2)While a Deputy Commissioner's order is in force in respect of any evacuee property of an evacuee, the Deputy Commissioner, subject to any general or special orders of the State Government-(e)may make such measures as he considers necessary or expedient for the purposes of managing, protecting or preserving such property and may for such purposes do such acts and incur such expenses as may be necessary or incidental;(b)may remove or cause to be removed by force, if necessary, any person who is wrongfully using or occupying such property ;(c)may, subject to the provisions of Section 5, make any allotment of such property or part thereof to any person on such terms and conditions as he thinks fit;shall report to the Committee-(i)if before the expiry of the appointed day, the evacuee makes to the Deputy Commissioner a declaration of his intention not to return to Assam, as soon as may be, after he receives such declaration ;(ii)if before the expiry of the appointed day, the evacuee does not make a declaration to the Deputy Commissioner of his intention not to return to Assam as soon as may be after the appointed day.
