Section 23 in The Assam Evacuee Property Act, 1951
23. Restoration of property to evacuee.
(1)An evacuee may, at any time after the returns to Assam but not later than the appointed day, apply in writing to the Committee for the restoration of any of his evacuee property of which the Committee has taken charge.(2)As soon as may be after such application is received the Committee shall cause a public notice to be given in the prescribed manner that such property shall be restored to the applicant if no objection to his title are received within a date specified in such notice.(3)If no objections as aforesaid are received within the date specified in such notice the committee shall make an order that the evacuee property may be restored to the applicant.(4)If any objections as aforesaid are received within the date specified in such notice, the Committee shall summarily decide such objections after calling, if necessary, for a report from the Deputy Commissioner of the District in which the property or any part thereof is situated, if the Committee, after proceeding in the manner as aforesaid, rejects such objection, the Committee shall make an order that the evacuee property be restored to the applicant.(5)Upon an order under sub-section (3) or sub-section (4) being made, the evacuee property shall cease to event in the Committee and shall subject to sub-section (3) of Section 22, vest in the applicant and the Committee shall subject to sub- section (7), be absolved of all further responsibility in respect of the evacuee property.(6)The Committee shall, as soon as may be, give public notice in the prescribed manner of any order under sub-section (3) or sub-section (4).(7)Nothing in this section shall affect the right of any person to establish his title in a competent court.
