Section 9 in The West Bengal Evacuee Property Act, 1951
9. Maintenance of accounts and payments to the evacuee or his successor.
(1)The Collector shall, in the prescribed manner, maintain an account of the receipts derived from and the payments made in respect of every evacuee property, while a Collector's Order is in force in respect of such property.(2)Upon the cancellation of a Collector's Order under section 5 or upon a Collector's Order standing cancelled under sub-section (4) of section 17, the Collector shall pay to the evacuee in respect of whose evacuee property the Collector's Order was made or his successors in interest, as the case may be, the balance which remains after deducting the payments made in respect of such property from the receipts derived from such property.
