Section 6(3) in The Assam Evacuee Property Act, 1951
(3)Where the Deputy Commissioner is of opinion that the cancellation of the Deputy Commissioner's order or the delivery of the possession would not be feasible under sub-section (2) he shall report the case to the State Government and the State Government shall thereupon refer the case to the Minority Commission for advice. The State Government shall after considering such advice pass such order as it thinks fit, so however that if the State Government is of opinion that exceptional circumstances exist on account of which it would not be feasible to cancel the Deputy Commissioner's order or to cause the possession of the evacuee property to be delivered it shall take such steps for the adequate rehabilitation of the evacuee as it deems necessary.
