Section 13 in The Bihar Evacuee Property (Management) Act 1953
13. Lease of Evacuee Property by Committee.
(1)Save and except as provided in sub-section (2), the Committee shall not be entitled to transfer any evacuee property vested in it, except with the written consent of the evacuee.(2)The Committee may lease or let out any evacuee property vested in it or part thereof for a period not exceeding three months in the case of evacuee property situated in an urban area and not exceeding twelve months in the case of other evacuee property at any one time:Provided that in leasing or letting out an evacuee property, the Committee shall on each occasion give the first preference to the person to whom any allotment of such property or part thereof was made by the Custodian of Evacuee Property under the Central Act, except where the Committee is satisfied that such person committed a breach of the terms and conditions of such allotment or, where such property consists of land used for or in connection with agricultural purposes, neglected to cultivate such property properly.(3)A lease or letting out of an evacuee property shall be binding on the evacuee and his successor-in-interest, but only for the period for which such evacuee property is leased or let out.(4)Notwithstanding anything contained in any other law for the time being in force, nothing in this section shall confer a right of occupancy on any person to whom any evacuee property is leased or let out by the Committee.(5)If the person to whom any evacuee property is leased or let out holds over after the expiry of the period of the lease or letting out such person shall be liable to be evicted by the Committee, or any person authorised by it without notice, and for this purpose the Committee shall have all the powers under sub-section (2) of Section 11.
