Section 19(1) in Administration of Evacuee Property Act, 1950
(1)Where the] Custodian has reason to believe that a person is an intending evacuee, he may, by notice served in the prescribed manner, call upon such person to show cause why he should not be declared an intending evacuee, and shall, after holding such inquiry into the matter as the circumstances thereof permit, and after taking such evidence as may be produced by or on behalf of the person showing cause pass an order (stating the reasons therefor) either declaring such person to be an intending evacuee or closing the case.
