Section 22(5) in The West Bengal Evacuee Property Act, 1951
(5)Upon an order under sub-section (3) or sub-section (4) being made, the evacuee property shall cease to vest in the Committee and shall, subject to sub-section (3) of section 21, vest in the applicant and the Committee shall, subject to sub-section (6), be absolved of all further responsibility in respect of the evacuee property.
