Section 8(1) in Administration of Evacuee Property Act, 1950
(1)Any property declared to be evacuee property under section 7 shall be deemed to have vested in the Custodian for the State.--(a)in the case of the property of an evacuee as defined in sub-clause (i) of clause (d) of section 2, from the date on which he leaves or left any place in a State for any place outside the territories now forming part of India ;(b)in the case of the property of an evacuee as defined in sub-clause (ii) of clause (d) of section 2, from the 15th day of August, 1947; and(c)in the case of any other property, from the date of the notice given under sub-section (1) of section 7 in respect thereof.
