Section 15 in The Bihar Evacuee Property (Management) Act 1953
15. Power of an evacuee to disposal of property.
(1)An evacuee, whose property has vested in the Committee may nevertheless at any time dispose of such property by sale, exchange, gift, mortgage (not being a usufructuary mortgage) or otherwise, but not by way of lease :Provided that any such disposition of evacuee property shall be subject to allotment or lease or letting out, if any, made by the Custodian of Evacuee Property under Central Act or the Committee, as the case may be.(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 (3) of Section 13, take effect on and from the date of the publication referred to in sub-section (2) and on and from that date of the notice evacuee property shall cease to vest in the Committee and the Committee shall be absolved of all further responsibility in respect thereof.
