Section 8(2) in The Evacuee Interest (Separation) Act, 1951
(2)Where the Custodian under the Administration of Evacuee Property Act, 1950 (31 of 1950 ), has determined that the property in question or any interest therein is evacuee property, the decision of the Custodian shall be binding on the competent officer: Provided that nothing contained in this sub- section shall debar the competent officer from determining the mortgage debt in respect of such property or any interest therein or from separating the interest of the evacuee from that of the claimant under section 10.
