Section 18(6) in The Assam Evacuee Property Act, 1951
(6)Notwithstanding anything contained in the foregoing provisions of this section the Committee shall not take charge of any evacuee property if the evacuee being the sole owner of the entire body of the co-sharer/owners of such property, objects to the charge thereof being taken by the Committee and furnishes evidence to the satisfaction of the committee that adequate arrangements have been made for the management and the proper utilisation thereof.
