Section 22(2) in The Assam Evacuee Property Act, 1951
(2)Subject to sub-section (1) of Section 20, the Committee may grant a lease of any evacuee property vested in it or part thereof for a period not exceeding three months in urban areas and twelve months in other cases, at any one time :Provided that in granting such lease the Committee shall on each occasion give the first preference to the person to whom an allotment of such property or a part thereof was made, except where a Deputy Commissioner reports to a Committee that such person committed a breach of the terms and conditions of such allotments, or where such property consists of such land used for or in connection with agricultural purposes, neglected to cultivate such property properly.
