Section 18(1) in The Assam Evacuee Property Act, 1951
(1)The Committee may take charge of evacuee property of an evacuee in the following cases :(a)where a report is received from a Deputy Deputy Commissioner under clause (d) of sub-section (2) of Section 4, or(b)where the State Government has taken steps for the rehabilitation of the evacuee under sub-section (3) of Section 6, or(c)where before the appointed day the evacuee makes a declaration before the prescribed authority of his intention not to return to Assam, or(d)where after the appointed day the evacuee has not returned to Assam, whether there is or is not a declaration by the evacuee of his intention not to return or whether there is or is not an application to the Committee to take charge of his property.
