Section 15(1) in The Bihar Evacuee Property (Management) Act 1953
(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.
