Section 19 in The Assam Evacuee Property Act, 1951
19. Power of evacuee to dispose of property.
(1)An evacuee, whose property has vested in the Committee, may, if he has an absolute transferable right therein according to the law in force for the time being, at any time dispose of such property by sale, exchange, gift or otherwise but not by the way of lease or by usufructuary mortgage.(2)Upon such disposition as aforesaid, the evacuee shall intimate the Committee thereof and the Committee shall, as soon as may be, cause a public notice to be given in the prescribed manner.(3)A disposition as aforesaid shall, subject to the provisions of sub-section (2) of Section 5 and sub-section (3) of Section 22, take effect on and from the date of the publication of the notice referred to in sub-section (2) and on and from the date the evacuee property shall cease to vest in the Committee and the Committee shall be absolved from all further responsibility in respect thereof.
