Section 10(2) in The Assam Evacuee Property Act, 1951
(2)Upon the cancellation of a Deputy Commissioner's order under Section 6 or upon a Deputy Commissioner's order standing cancelled under sub-section (4) of Section 18, the Deputy Commissioner shall pay to the evacuee in respect of whose evacuee property the Deputy Commissioner's order was made, or his successor-in-interest, as the case may be, the balance which remains after deducting the payments made in respect of such property from the receipts derived from such property.
