Section 6 in The West Bengal Evacuee Property Act, 1951
6. Exceptions, etc.
(1)Save and except as provided in sub-section (2), nothing in section 5 shall apply to any evacuee property of an evacuee, situated within an urban area, if the evacuee left West Bengal for a place in Pakistan, prior to the 1st day of January, 1950.(2)The provisions of section 5 shall apply to an evacuee property of an evacuee situated within an urban area held by the evacuee as a tenant-at-will or a thika tenant or a monthly tenant, if, and only if on the date of the application under sub-section (1) of section 5, such property is not in the possession of a person other than the evacuee, holding under a lease granted by or with the authority of the immediate landlord of the evacuee.
