Section 6 in The Evacuee Interest (Separation) Act, 1951
6. Notice to submit claims.
(1)For the purpose of determining or separating the evacuee interest in a composite property, any competent officer having jurisdiction over such property may; either on information received in this behalf from the Custodian or on an application from a claimant, issue, in such form and manner as may be prescribed, -(a)a general notice requiring all persons who claim interest in such property; and(b)also a notice on every person who, in the opinion of the competent officer, may have a claim in such property,to submit claims if any, in respect of that property.(2)An application under sub-section (1) shall be in such form and manner as may be prescribed.(3)[ No application under this section shall be entertained if filed after the expiry of one year from the commencement of the Evacuee Interest (Separation) Amendment Act, 1960.] [Sub-section (3) added by Central Act 27 of 1960 (with effect from 15th October, 1960).]
