(1)No allotment shall be made-(a)where the evacuee property consists of residential or business premises or vacant land situated within an urban area-for a period extending beyond the 7th day of February, 1951;(b)where the evacuee property consists of land or homestead used for or in connection with agricultural purposes-for a period extending beyond the 7th day of February, 1951.(2)An allotment and the terms and conditions thereof shall be binding on the evacuee in respect of whose evacuee property the allotment has been made, and also on the Committee but only for the period for which the allotment has been made.(3)Nothing in this Act shall be deemed to confer on any person to whom an allotment is made any transferable right of the status of a tenant or of a lessee.(4)No person to whom an allotment of an evacuee property is made, shall remain on such property after the expiry of the period of allotment and any person so remaining, shall if a Deputy Commissioner's order in respect of such property is in force, be deemed to be wrongfully using or occupying such property within the meaning of clause (b) of sub-section (2) of Section 4.
