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Union of India - Act

Administration of Evacuee Property Act, 1950

UNION OF INDIA
India

Administration of Evacuee Property Act, 1950

Act 31 of 1950

Published on 26 January 1950
Commenced on 26 January 1950
[This is the version of this document from 26 January 1950.]
[Note: The original publication document is not available and this content could not be verified.]

31. of 1950

1121.

Object and Reasons. On account of the setting up of the two Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances a large number of people migrated from one Dominion to the other. It was not possible for such people to make any satisfactory arrangement for the management of the property left behind by them for the efficient management and administration of evacuee property, the Government of East'Punjab promulgated an Ordinance, which was converted into an Act the East Punjab Evacuees' (Administration of Prop Act, 1947 (E.P. Act XIV of 1947). This Act, with certain modifications, was extended to Delhi and AjmerMerwara.On the 13th of June, 1949 an Ordinance was promulgated for the Chief Commissioners' Provinces the Administration of Evacuee Property (Chief Commissioners' Provinces) Ordinance, 1949 (XII of 1949). The Governor's Provinces and States, including Hyderabad, promulgated Ordinances on similar lines.It was, however, felt that there should be uniform legislation relating to evacuee property throughout India, except Assam, West Bengal, Manipur, Tripura and Cooch-Behar, where the problems are slightly different. y amendment of the Government of India Act, 1935, the custody, management and disposal of evacuee property was made a subject in the Concurrent Legislative List. On the 18th of October, 1949 an Ordinance called the Administration of Evacuee Property Ordinance (1949) (XXVII of 1949) was promulgated which extended to all the Provinces of India (except Assam and West Bengal) and to all the Acceding States (except Cooch-Behar, Manipur and Tripura). This Ordinance will expire in April, 1950.It is desirable to re-enact Ordinance No. XXVII of 1949 as an Act of the Legislature" Gazette of India, 17-12-1949, Pt. V, page 464.Act No. 66 of 1950.- Prior to the 26th January, 1950 - the date of coming into force of the new Constitution - Parliament had no powers to legislate for Hyderabad State and, consequently, the Administration of Evacuee Property Ordinance No. XXVII of 1949 was not made applicable to that State. The State Government promulgated in December, 1949 a Regulation for the administration of evacuee property on, practically, the same lines as the Central Ordinance. After the coming into force of the new Constitution, Parliament passed in April, 1950 the Administration of Evacuee Property Act No. XXXI of 1950. This Act extends to the whole of India (including Hyderabad State), except the States of Assam, West Bengal, Tripura, Manipur, and Jammu and Kashmir. Unfortunately, due to an inadvertent omission, no provision was made in the Act of Parliament repealing the previous Hyderabad Regulation relating to the administration of evacuee property, or saving the actions taken thereunder. The Administration of Evacuee Property (Amendment) Bill, 1950, seeks to rectify the anomaly so as to extend the scope of section 58 of the Administration of Evacuee Property Act No. XXXI of 1950 to include the Hyderabad Regulation with retrospective effect from the date of the commencement of the Act. The effect of the amendment would be formally to repeal the Hyderabad Regulation and save all actions taken thereunder. - Gazette of India, 5-8-1950, Pt. II, Section 2, Ext., P. 298.Act No. 22 of 1951.- An agreement was arrived at with the Government of Pakistan in June 1950 according to which property of Joint Stock Companies should be treated as evacuee property if the holders of the majority of shares of such companies have migrated to Pakistan. The existing Administration of Evacuee Property Act, 1950 (XXXI of 1950) does not admit of such property being treated as evacuee property. It is proposed to amend the definition of evacuee property so as to make the property of such companies evacuee property.2. Section 17 of the Administration of Evacuee Property Act was designed to bar the jurisdiction of civil courts in matters relating to execution of decrees and order concerning evacuee property. While it was felt that the existing section was comprehensive enough, civil courts have found a lacuna in the section and orderslieve been issued by some civil courts for appointment of receivers, etc., in respect of evacuee property. Such orders are contrary to the spirit underlying the Administration of Evacuee Property Act and also contrary to the understanding between the Governments of India and Pakistan that evacuee property will not be allowed to be attached, sold, etc., under orders of civil courts. It is proposed to rectify this lacuna by this amending Bill. Gazette of India, 30-12-1950, Pt. II, Section 2, Ext., P. 660.Act No. 11 of 1953.- The Bill is designed to incorporate in the Administration of Evacuee Property Act, 1950 (XXXI of 1950), certain changes that are considered necessary on account of the changed circumstances since the legislation was originally enacted. Provisions relating to "intending evacuees" in the Act are no longer considered necesst.ry and they are accordingly being deleted. Certain difficulties which are being experienced by a section of the population in disposing of their property on account of the existing provisions of the Act are also sought to be removed by means of amendments to se,tions 40 and 41 of the Act. Opportunity has also been taken to incorporate certain other changes which are considered necessary in the light of the experience of the working of the Act.Gazette of India, 9-8-1952, Pt II, Section 2, Ext., p. 358.Act No. 91 of 1956.- The evacuee property law has been in operation for over eight years. Certain provisions of the law were repealed in 1953. With the decision to acquire the right, title and interest of evacuee owners in their properties in India and utilise such properties for payment of compensation to displaced persons, it was felt that there was no reason to continue the evacuee property law as it then existed. Accordingly, certain sections of the law were abrogated by the Administration of Evacuee Property (Amendment) Act, 1954. Further, it was provided that no notice for declaring a property as evacuee property should be issued after April 8, 1955.2. After April 8, 1955, the judicial work of the Custodians has been largely confined to the disposal of cases pending on that date. Although by now the number of pending cases has been brought down substantial!y, it was felt that unless the procedure was simplified weir disposal would take considerable time causing hardship to the affected parties. Further, such of the properties as may be declared evacuee properties in the pending cases would not become available for utilisation under the Compensation Scheme until these cases are finally disposed of.3. Under the simplified procedure :(1) Inquiry into the title of applicants for restoration of property under section 16 will be made along with the preliminary inquiry and not after the grant of a certificate as hitherto. (clause 6).(2) The Custodian's powers of review and revision, and the Custodian General's power of review have been withdrawn (clauses 8 and 9).(3) Custodians have been debarred from reopening, in exercise of their power of general superintendence and control, cases already decided by them (clause 2(b) (ii)).(4) Appeals in regard to properties up to the value of Rs. 2,000 would lie to the Custodian, and those exceeding that limit to the Custodian-General. A second appeal has, however, been provided to the Custodian-General on a point of law in the case of proceedings relating to properties of the value not exceeding Rs. 2,000. The provisions for appeal to the District Judge has been deleted (clauses 7 and 6).(5) Fresh trustees for properties of a religious and charitable nature vested in the Custodians can now be appointed by the Central Government (clause 5).

4. Judicial pronouncements have held that powers under section 48 are not wide enough to enable Custodians to recover dues relating to evacuee property arising out of leases, etc., granted by them. The section is being suitably amended in order to carry out its real intention (clause 12).

5. In order to facilitate the integration of the Custodians' Organisation with the machinery set up by the Central Government for payment of compensation to displaced persons, the Central Government have assumed the power to appoint Custodians (clause 2). 6. Opportunity has also been taken to delete certain provisions which have now become obsolete. - Gaz. of Ind., 21-11-1956, Pt. II, Section 2, Ext., p. 884.Act No. 1 of 1960.- Certain difficulties are being experienced in the working of the Administration of Evacuee Property Act, 1950; and they are hindering the early completion of residual work. It is proposed to amend the Act suitably to remove these difficulties.2. Section 8 of the Act was intended to provide for automatic vesting of evacuee property in the Custodian where such property had vested in any person exercising the powers of Custodian under any Provincial or State law repealed thereby. The validity of such repealed Provincial or State law has been questioned in certain High Courts. It is proposed to make the position clear beyond doubt and to validate such vesting.3. At present there is no specific provision in the Act empowering the Custodian to determine and recover rent or damages from statutory tenants or unauthorised occupants of evacuee property nor for the recovery of compensation in cases where damage is caused to evacuee property by the occupants. It is proposed to insert a new section 10-A to empower the Custodian to determine and recover rent and damages in such cases. Difficulties are also sometimes experienced where evacuee and nonevacuee interests are inter-mixed and the non-evacuee owners are unwilling or not in a position to purchase the evacuee share. In such cases, it is necessary to empower the Custodian to purchase non-evacuee property out of the cash balances lying with him or in the evacuee pool. Section 10 is being suitably amended for the purpose.4. Under the existing Act, a Custodian has no powers to call for any returns, accounts or other information. This power is necessary in the interest of better administration and management of evacuee property and a new section 42 is sought to be inserted for the purpose.5. Instances have come to notice where some properties were wrongly declared to be evacuee property and they were also acquired. To afford relief in such genuine and hard cases, it is necessary to empower the Custodian-General under section 27 to restore such property to the non-evacuee owner, even in cases where the property has been acquired under the Displaced Persons (Compensation and Rehabilitation) Act, 1954. Section 27 is being suitably amended for the purpose.6. When the Central Government delegates any of its powers to a State Government, there is no provision in the existing Act enabling the State Government to redelegate the power to any officer or authority subordinate to it. It is necessary to empower the State Government to do so, particularly in relation to management of evacuee trust properties and section 55 is proposed to be amended suitably for the purpose.Gazette of India, 15-12-1959, Pt. II, Section 2, Ext., p. 1145.BE it enacted by Parliament as follows: --

Chapter I
PRELIMINARY

1. Short title and extent.-

(1)This Act may be called the Administration of Evacuee Property Act, 1950.

(2)It extends to the whole of India except the States of Assam, West Bengal, Tripura, Manipur and Jammu and Kashmir.

2. Definitions.-

In this Act, unless the context otherwise requires, --(a)"allotment" means the grant by a person duly authorised in this behalf of a right of use or occupation of any immovable evacuee property to any other person, but does not include a grant by way of lease;(b)"Custodian-General" means the Custodian-General of Evacuee Property in India appointed by the Central Government under section 5;(c)"Custodian" means the Custodian for the State, and includes any Additional, Deputy or Assistant Custodian of evacuee property appointed in that State ;(d)"evacuee" means any person,--(i)who, on account of the setting up of the Dominions of India and Pakistan or on account of civil disturbances or the fear of such disturbances, leaves or has, on or after the 1st day of March, 1947, left, any place in a State for any place outside the territories now forming part of India, or(ii)who is resident in any place now forming part of Pakistan and who for that reason is unable to occupy, supervise or manage in person his property in any part of the territories to which this Act extends, or whose property in any part of the said territories has ceased to be occupied, supervised or managed by any person or is being occupied, supervised or managed by an unauthorised person, or(iii)who has, after the 14th day of August, 1947, obtained, otherwise than by way of purchase or exchange, any right to, interest in or benefit from any property which is treated as evacuee or abandoned property under any law for the time being in force in Pakistan;Explanation I .- For the purposes of sub-clause (iii), the acquisition of any right to, interest in or benefit from any such property as is referred to in that sub-clause by a firm, private limited company or trust of which any person or any member of the family of such person wholly dependent on him for the ordinary necessaries of life is a partner, member or beneficiary, as the case may be, shall be deemed to be an acquisition by that person within the meaning of that sub-clause.(e)"intending evacuee" means any person who, after the 14th day of August, 1947,--(i)has transferred to Pakistan his assets or any part thereof situated in any part of the territories to which this Act extends:Provided that the transfer to Pakistan of any reasonable sum of money in accordance with the rules made in this behalf by the Central Government, for the purpose of financing any transaction in the ordinary course of his trade or for the maintenance of any member of the family of such person shall not be deemed to be a transfer of assets within the meaning of this sub-clause, or(ii)has acquired, if the acquisition has been made in person by way of purchase or exchange, or if the acquisition has been made by or through a member of his family, in any manner whatsoever, any right to, interest in, or benefit from any property, which is treated as evacuee or abandoned property under any law for the time being in force in Pakistan,Explanation.- For the purposes of sub-clause (ii), the acquisition of any right to, interest in or benefit from any such property as is referred to in that sub-clause by a firm, private limited company or trust of which any person is a partner, member or beneficiary, as the case may be, shall be deemed to be an acquisition by that person within the meaning of that sub-clause; or(iii)has, by the execution of any document of transfer in writing, whether registered or not, or by means of any other document in writing, sought to effect an exchange of the whole or any part of his property situated in any part of the territories to which this Act extends, with any property situated in Pakistan;and includes any person against whom an intention to settle in Pakistan is established from his conduct or from documentary evidence.(f)evacuee property" means any property in which an evacuee has nay right or interest (whether personally or as a trustee or as a beneficiary or in any other capacity), and includes any property-

(1)which has been obtained by any person from an evacuee after the 14th day of August, 1947, by any mode of transfer, unless such transfer has been confirmed by the Custodian, or

(2)belonging to any person who, after the 18th day of October, 1949, has done or does any of the acts specified in clause (e) of section 2, or in which any such person has any right or interest, to the extend of such right or interest.but does not include --

(i)any ornament and any wearing apparel, cooking vessels or other household effects in the immediate possession of an evacuee;

(ii)any property belonging to a joint stock company, the registered office of which was situated before the 15th day of August, 1947, in any place now forming part of Pakistan and continues to be so situated after the said date ;

(g)"member of the family" means any member of the family of any person who is wholly dependent upon the earnings of such person for the provision of the ordinary necessaries of life or who shares with such person in the ordinary expenses of the household to which they jointly belong or who owns property or carries on business jointly with such person ;

(h)"prescribed" means prescribed by rules made under this Act ;

(i)"property" means property of any kind, and includes any right or interest in such property ;

(j)"unauthorised person" means any person (whether duly empowered in this behalf by the evacuee or otherwise) who, after the 14th day of August, 1947, has been occupying, supervising or managing the property of an evacuee without the approval of the Custodian.

3. References to enactments not in force in Part B States.-

In the application of this Act to any Part B State, unless the context otherwise requires, references to any enactment in force in Part A States but not in force in that Part B State shall be construed.as references to the corresponding enactment, if any, in force in that Part B State.

4. Act to override other laws.-

The provisions of this Act and of the rules and orders made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having effect by virtue of any such law.

Chapter II

Evacuee Property And Vesting Thereof In The Custodian

5. Appointment of Custodian.-

General, Deputy Custodians.-General, etc.- The Central Government may, by notification in the Official Gazette, appoint a Custodian - General and as many Deputy and Assistant Custodians - General as may be necessary for the purpose of discharging the duties imposed upon the Custodian - General and the Deputy and Assistant Custodians - General by or under this Act.

6. Appointment of Custodians.-

(1)The State Government may, in consultation with the Custodian - General, by notification in the Official Gazette, appoint for the State a Custodian, and as many Additional, Deputy or Assistant Custodians of evacuee property as may be necessary for the purpose of discharging the duties imposed on the Custodian by or under this Act.

(2)Subject to the provisions of this Act, all Custodians, Additional, Deputy or Assistant Custodians of evacuee property shall discharge the duties imposed on them by or under this Act under the general superintendence and control of the Custodian -- General.

(3)Subject to the provisions of sub-section (2), Additional, Deputy and Assistant Custodians shall discharge the duties imposed on them by or under this Act under the general superintendence and control of the Custodian for the State, but the State Government may, by general or special order, provide for the distribution of work among them.

7. Notification of evacuee property.-

(1)Where the Custodian is of opinion that any property is evacuee property within the meaning of this Act, he may, after causing notice thereof to be given in such manner as may be prescribed to the persons interested, and after holding such inquiry into the matter as the circumstances of the case permit, pass an order declaring any such property to be evacuee property.

(2)Where a notice has been issued under sub-section (1) in respect of any property, such property shall, pending the determination of the question whether it is evacuee property or otherwise, he incapable of being transferred or charged in any way, except with the leave of the Custodian, and no person shall be capable of taking any benefit from such transfer or charge except with such leave.

(3)The Custodian shall, from time to time, notify, either by publication in the Official Gazette or in such other manner as may be prescribed, all properties declared by him to be evacuee properties under sub-section (1).

8. Vesting of evacuee property in the Custodians.-

(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.

(2)Where immediately before the commencement of this Act, any property in a State had vested as evacuee property in any person exercising that powers of Custodian under any law repealed hereby, the property shall, on the commencement of this Act, be deemed to be evacuee property declared as such within the meaning of this Act and shall be deemed to have vested in the Custodian appointed or deemed to have been appointed for the State under this Act, and shall continue to so vest :Provided that where at the commencement of this Act there is pending before the High Court the Custodian or any other authority for or in any State any proceeding under section 8 or section 30 of the Administration of Evacuee Property Ordinance, 1949 (XII of 1949), or under any other corresponding law repealed by the Administration of Evacuee Property Ordinance, 1949, (XXVII of 1949), then notwithstanding anything contained in this Act or in any other law for the time being in force, such proceeding shall be disposed of as if the definitions of 'evacuee property' and 'evacuee' contained in section 2 of this Act had become applicable thereto.

(3)Where any property in a State belonging to a joint stock company had vested in any person exercising the powers of a Custodian under any law previously in force, then nothing contained in clause (f) of section 2 shall affect the operation of sub-section (2), but the State Government may, by notification in the Official Gazette, direct that the Custodian shall be divested of any such property in such manner and after such period as may be specified in the notification.

(4)Where after any evacuee property has vested in the Custodian any person is in possession thereof, he shall be deemed to be holding on behalf of the Custodian and shall on demand surrender possession of it to the Custodian or to any other person duly authorised by him in this behalf.

9. Power of Custodian to take possession of evacuee property vested in him.-

If any person in possession of any evacuee property refuses or fails on demand to surrender possession thereof to the Custodian may use or cause to be used such force as may be necessary for taking possession of such property and may, for this purpose, after giving reasonable warning and facility to any woman not appearing in public to withdraw, remove or break open any lock, bolt or any door or do any other act necessary for the said purpose.

10. Power and duties of the Custodian generally.-

(1)Subject to the provisions of any rules that may be made in this behalf, the Custodian may take such measures as he considers necessary or expedient for the purposes of securing, administering, preserving and managing any evacuee property and generally for the purpose of enabling him satisfactorily to discharge any of the duties imposed on him by or under this Act and may, for such purpose as aforesaid, do all acts and incur all expenses necessary or incidental thereto.

(2)Without prejudice to the generality of the provisions contained in sub-sections (1), the Custodian may, for any of the purposes aforesaid, --

(a)carry on the business of the evacuee ;

(b)appoint a manager for the property of the evacuee or for carrying on any business or undertaking of the evacuee and authorise the manager to exercise any of the powers of the Custodian under this section ;

(c)enter, or authorise any other person to enter, any land or premises to inspect any evacuee property ;

(d)take all such measures as may be necessary to keep any evacuee property in good repair ;

(e)complete any building which has vested in him and which requires to be completed ;

(f)require any person, notwithstanding anything to the contrary contained in any other law for the time being in force relating to the disclosure of any information by a public servant or any other person, to furnish such returns, accounts or other information in relation to any property and to produce such documents in his possession as the Custodian considers necessary for the discharge of his duties under this Act ;

(g)require any banking company to furnish such information as the Custodian may require with respect to remittances made after the 14th day of August, 1947, to any such area outside India as may be specified by the Custodian, either generally, or with reference to any person or class of persons ;

(h)search any building or place in which the Custodian has reason to believe that any evacuee property or any document tending to show that any person is an evacuee or that any property is evacuee property is being kept or concealed and take possession thereof ;

(i)take such action as may be necessary for the recovery of any debt due to the evacuee ;

(j)institute, defend or continue any legal proceeding in any civil or revenue court on behalf of the evacuee or refer any dispute between the evacuee and any other person to arbitration or compromise any claims, debts or liabilities on behalf of the evacuee ;

(k)raise on the security of the evacuee property such loans as may be necessary ;

(l)in any case where the evacuee property which has vested in the Custodian consists of a share or shares in a company, exercise, notwithstanding anything to the contrary contained in the Indian Companies Act, 1913 (VII of 1913) or in the articles of association of the company, the same rights in the matter of making a requisition for the convening of a meeting or of presenting a petition to the court under the provisions of the Indian Companies Act, 1913, or the articles of association of the company or in any other matter as the evacuee shareholder himself could have done had he been present, although the name of the Custodian does not appear in the register of members of the company ;

(m)incur any expenditure, including the payment of taxes, duties, cesses and rates to Government or to any local authority or of any amounts due to any employee of the evacuee or of any debt due by the evacuee to any person ;

(n)pay to the evacuee, or to any member of his family or to any other person as in the opinion of the Custodian is entitled thereto, any sums of money out of the funds in his possession ;

(o)transfer in any manner whatsoever any evacuee property, notwithstanding anything to the contrary contained in any law or agreement relating thereto :

Provided that the Custodian shall not sell any immovable property or any business or other undertaking of the evacuee, except with the previous approval of the Custodian-General ;

(p)invest any money held by him in any of the securities approved by the Central Government or in the prescribed manner.

(q)delegate, by general or special order, all or any of his functions under this Act to such officers or persons as he thinks fit :

Provided that the Custodian shall not delegate any of his functions under clause (g) or clause (h) to any officer or person below the rank of an Assistant Custodian.

11. Special provisions with respect to certain trust properties.-

(1)Where any evacuee property which has vested in the Custodian is property in trust for a public purpose of a religious or charitable nature, the property shall remain vested in the Custodian only until such time as fresh trustees are appointed in the manner provided by law, and pending the appointment of fresh trustees the trust property and the income thereof shall be applied by the Custodian for fulfilling, as far as possible, the purpose of the trust.Explanation.-- In this sub-section 'property in trust for a public purpose of a religious or charitable nature' includes a public wakf and the expression 'trustee' includes a mutawalli of such wakf.

(2)In respect of any Wakf--alal--aulad, --

(a)where the mutawalli is an evacuee, the property forming the subject -- matter of the wakf shall vest in the Custodian subject to the rights of the beneficiaries under the wakf, if any, who are not evacuees ;

(b)where not all the beneficiaries are evacuees, the rights and interests of such of the beneficiaries as are evacuees shall alone vest in the Custodian.

12. Power to vary or cancel leases or allotments of evacuee property.-

(1)Notwithstanding anything contained in any other law for the time being in force, the Custodian may cancel any allotment or terminate any lease or amend the terms of any lease or agreement under which any evacuee property is held or occupied by a person, whether such allotment, lease or agreement was granted or entered into before or after the 14th day of August, 1947.

(2)Where by reason of any action taken under sub-section (1), any person has ceased to be entitled to possession of any evacuee property, he shall on demand by the Custodian surrender possession of such property to the Custodian or to any person duly authorised by him in this behalf.

(3)If any person fails to surrender possession of any property on demand under sub-section (2), the Custodian may, notwithstanding anything to the contrary contained in any other law for the time being in force, eject such person and take possession of such property in the manner provided in section 9.

13. Payments to Custodian to be valid discharge.-

(1)Any amount due to any evacuee in respect of any property which has vested in the Custodian or in respect of any transaction entered into by the evacuee, shall be paid to the Custodian by the person liable to pay the same.

(2)Any payment made otherwise than in accordance with sub-section (1) shall not discharge the person paying it from his obligation to pay the amount due, and shall not affect the right of the Custodian to enforce such obligation against any such person.

14. Recouping of expenditure by Custodian.-

Any expenditure incurred by the Custodian in the exercise of any power conferred by or under this Act shall, in relation to any evacuee property in respect of which it has been incurred, be a charge on such property and shall, subject to the provisions of section 51, have priority over all other charges on the property, and such expenditure may be met or recouped by the Custodian out of the income accruing from such property or the sale proceeds thereof.

15. Maintenance of accounts by Custodian.-

(1)The Custodian shall maintain a separate account of the property of each evacuee possession where of has been taken by him, and shall cause to be made therein entries of all receipts and expenditure in respect thereof.

(2)The accounts shall be maintained in such form and in such manner as may be prescribed.

(3)The State Government shall cause the accounts maintained under this section to be inspected and audited at such intervals and by such persons as may be prescribed.

16. Restoration of evacuee property.-

The custodian may on application made to him in this behalf in writing by an evacuee or any person claiming to be the their of an evacuee, restore, subject such terms and conditions as he may think fit to impose, the evacuee property to which the evacuee or other person would have been entitled if this Act were not in force :Provided that the applicant produces in support of his application a certificate from the Central Government , or from any person authorised by it in this behalf, to the effect that the evacuee property may be so restored if the applicant is otherwise entitled thereto.On receipt of an application under sub-section (1), the Custodian shall cause public notice thereof to be given in the prescribed manner and, after holding a summary inquiry into the claim in such manner as may be prescribed, may-(a)make a formal order declaring that the property shall be restored to the applicant; or(b)reject the application; or(c)refer the applicant to a civil court for the determination of his claim and title to the property:Provided that no order for the restoration of any evacuee property shall be made under this section unless provision has been made in the prescribed manner for the recovery of any amount due to the Custodian in respect of the property or the management thereof.

(3)Upon the restoration of the property to the evacuee or to the heir, as the case may be, the Custodian shall stand absolved of all responsibilities in respect of the property so restored, but such restoration shall not prejudice the rights, if any, in respect of theory which any other person may be qualified to enforce against the person to whom the property has been so restored :Provided that every lease granted, in respect of the property by or on behalf of the Custodian shall have effect against the person to whom restoration is made until such lease is determined by lapse of time or by operation of law.

(4)The Custodian shall, on demand, furnish to the evacuee or to the heir, as the case may be, a statement containing an abstract of the account of the income received and expenditure incurred in respect of the property.

Chapter III

Certain Consequences Of Property Vesting In Custodian

17. Exemption of evacuee property from processes of court, etc.-

(1)Save as otherwise expressly provided in this Act, no property which has vested in the Custodian shall be liable to attachment, distress or sale in execution of an order of court or of any other authority, and no injunction in respect of any such property shall be granted by any court or other authority.

(2)Save as otherwise expressly provided in this Act, any attachment of injunction subsisting on the commencement of this Act in respect of any evacuee properly which has vested in the Custodian shall cease to have effect on such commencement, and any transfer of evacuee property under orders of a court or any other authority made after the 1st day of March, 1947, shall be set aside, if an application is made to such court or authority by or at the instance of the Custodian within six months from the commencement of this Act.

18. Occupancy or tenancy rights not to be extinguished.

- Nothing contained in any other law for the time being in force shall be deemed to extinguish the right of occupancy in any land or the site of any house or other building of an evacuee which has vested in the Custodian and, notwithstanding anything contained in any such law, neither the evacuee nor the Custodian, whether as an occupancy tenant or as a tenant for a fixed term of any land or the site of any house or other building, shall be liable to be ejected or deemed to have become so liable on any ground whatsoever for any default of the Custodian.

Chapter IV
Property Of Intending Evacuees

19. Declaration of person as intending evacuee.

(1)Where the] Custodian has reason to believe that a person is an intending evacuee, he may, by notice served in the prescribed manner, call upon such person to show cause why he should not be declared an intending evacuee, and shall, after holding such inquiry into the matter as the circumstances thereof permit, and after taking such evidence as may be produced by or on behalf of the person showing cause pass an order (stating the reasons therefor) either declaring such person to be an intending evacuee or closing the case.

(2)Any declaration made under sub-section (1) shall be published in the Official Gazette.

(3)The Custodian may, pending determination of the question whether any person is an intending evacuee or otherwise, attach in the prescribed manner any property in the State in which such person has a right or interest, and during the pendency of such attachment, the property shall be incapable of being transferred or charged in any way, except with the leave of the Custodian, and no person shall be capable of taking any benefit from such transfer or charge except with such leave.

20. Consequences of declaration that a person is an intending evacuee.

- No person, in respect of whom a declaration has been made under section 19 that he is an intending evacuee, shall transfer in any manner whatsoever any immovable property, in which he has any right or interest, situated in any part of the territories to which this Act extends, except with the previous approval of the Custodian, and any transfer made in contravention of the provisions of this section shall be void and of no effect.

21. Powers of Custodian generally in respect of property of intending evacuees.-

For the purposes of preserving any property in which any person in respect of whom a declaration has been made under section 19 that he is an intending evacuee has any right or interest, the Custodian may, --

(a)by order in writing, require any such person to furnish such returns, accounts or other information in relation to any such property and to produce such documents in his possession as the Custodian may require ;

(b)inspect the books of account or other documents maintained by or in the possession of such person ;

(c)pass such orders or direct such action to be taken in relation to any such property as may be considered by him to be necessary ;

(d)by order in writing, prohibit the transfer to Pakistan of any sum of money belonging to any such person or permit such transfer subject to such conditions and restrictions as the Custodian may think fit to impose.

22. Declaration of property of intending evacuee as evacuee property in certain cases.

- If the Custodian is satisfied --

(a)that any person in respect of whom a declaration has been made under section 19 that he is an intending evacuee, has made a transfer of any property in contravention of section 20, or has failed to comply with any order made under clause (c) or clause (d) of section 21 ;or

(b)after such inquiry as may be prescribed, that the circumstances relating to any person, in respect of whom a declaration has been so made on the ground that after the 14th day of August, 1947, and before the 18th day of October, 1949, he had done any of the acts specified in sub-clause (i) to (iii) of clause (e) of section 2, are such as may be prescribed as constituting a preparation for his migrating to Pakistan, the Custodian may declare any property situated in the State in which such person has any right or interest to be evacuee property, and on the issue of such notification any property specified in the notification shall be deemed to be evacuee property which vested in the Custodian within the meaning of this Act.

Explanation.- The following shall be deemed to be some of the circumstances prescribed under clause (b), namely, --

(i)the transfer to Pakistan by any person referred to in that clause of a substantial portion of his assets situated in any part of the territories to which this Act extends, or

(ii)the acquisition of, or the declaration of an intention to acquire, Pakistan nationality by any such person.

23. Intending evacuee acquiring evacuee or abandoned property in Pakistan for inadequate consideration to make good the deficiency.

(1)Where any person in respect of whom a declaration has been made under section 19 that he is an intending evacuee has either personally or through any other agency acquired, whether before or after the commencement of this Act, any right to interest in or benefit from any property which is treated as evacuee or abandoned property under any law for the time being in force in Pakistan for a consideration which, in the opinion of the Custodian, is neither reasonable nor adequate, the Custodian may, after notice to such person and after affording him a reasonable opportunity of being heard and after holding such inquiry as the circumstances of the case permit, determine, by order in writing, the amount, if any, by which the consideration, in his opinion, fails short of the real value of the property so acquired, and require such person to pay the amount to the Custodian within such time as may be specified in the order.

(2)If the amount is not paid within the time specified, or within such further time as the Custodian may allow, the Custodian may take possession of so much of the property of such intending evacuee as would be sufficient to cover the amount in the case of movable property, or as would afford a reasonable security for the recovery of the amount in the case of immovable property.

(3)The Custodian may, for the purpose of realising any amount payable by such intending evacuee under the provisions of this section, transfer in any manner whatsoever any immovable property which has been taken possession of by him under sub-section (2).

Chapter V
Appeals, Review And Revision

24. Appeals from orders under sections 7, 16, 19 and 40.

(1)Any person aggrieved by an order made under section 7, section 16, section 19 (1) or section 40 may prefer an appeal in such manner and within such time as may be prescribed, --

(a)to the Custodian, where the original order has been passed by a Deputy or Assistant Custodian ;

(b)to the Custodian -- General, where the original order has been passed by the Custodian, an Additional Custodian or an Authorised Deputy Custodian :

Provided that where the appeal is preferred on the ground that the person aggrieved is not an evacuee within the meaning of sub-clause (iii) of clause (d) of section 2, or that the property is not evacuee property within the meaning of sub-clause (2) of clause (f) of section 2, the appeal shall be preferred in the manner prescribed in section 25.

(2)The Custodian to whom an appeal is preferred under clause (a) of sub-section (1) may dispose of it himself or may make it over for disposal to an Additional Custodian or to a Deputy Custodian authorised by the Custodian in writing in this behalf (in this Chapter referred to as the Authorised Deputy Custodian) ;Provided that no appeal from an order of a Deputy Custodian shall be made over for disposal to the Authorised Deputy Custodian.

25. Appeals from other orders.-

(1)Any person aggrieved by an order,

(a)under section 7 declaring his property to be evacuee property on the ground that he is an evacuee within the meaning of sub-clause (iii) or sub-clause (iv) or sub-clause (v) of clause (d) of section 2, or that the property is evacuee property within the meaning of sub-clause (2) of clause (f) of section 2, or

(b)under section 22 declaring any property of and intending evacuee to be evacuee property, may prefer an appeal, in such manner and within such time as may be prescribed, to the district judge nominated in this behalf by the State Government.

(2)For the purpose of hearing any appeal under sub-section (1) the State Government shall nominate one or more district judges and define the local limits of their jurisdiction.

26. Powers of review or revision of Custodian, etc.

(1)The Custodian, Additional Custodian or Authorised Deputy Custodian may at any time, either on his own motion or on application made to him in this behalf, call for the record of any proceeding under this Act which is pending before, or has been disposed of by, an officer subordinate to him for the purpose of satisfying himself as to the legality or propriety of any orders passed in the said proceeding, any may pass such order in relation thereto as he thinks fit:Provided that the Custodian, Additional Custodian or Authorised Deputy Custodian shall not pass an order under this sub-section revising or modifying any order prejudicial to any person without giving such person a reasonable opportunity of being heard:Provided further that if one of the officers aforesaid takes action under this sub-section, it shall not be competent for any other officer to do so.

(2)The Custodian, Additional Custodian or Authorised Deputy Custodian ( but not a Deputy or an Assistant Custodian) may, after giving notice to the parties concerned, review his own order.

(3)The Custodian, Additional Custodian or Authorised Deputy Custodian may from time to time on application made to him in this behalf, review any declaration made by him in relation to any intending evacuee:Provided that no such application shall be entertained unless--

(a)where an appeal or any other proceeding in respect of such declaration is pending under this Act six months have elapsed from the date of the decision in such appeal or other proceeding, or

(b)where no appeal has been preferred, six months have elapsed from the date on which the time prescribed for the filing of an appeal under this Act in respect of such declaration would have expired:

Provided further that every declaration made in review under this sub-section shall not take effect unless confirmed by the Custodian-General.

27. Powers of revision of Custodian-General.

(1)The Custodian-General may at any time, either on his own motion or on application made to him in this behalf, call for the record of any proceeding in which any district judge or Custodian has passed an order for the purpose of satisfying himself as to the legality or propriety of any such order and may pass such order in relation thereto as he thinks fits:Provided that the Custodian-General shall not pass an order under this sub-section prejudicial to any person without giving him a reasonable opportunity of being heard.

(2)Notwithstanding anything contained in sub-section (1), where in respect of any proceeding called for under sub-section (1), the Custodian-General is of opinion that the district judge is in error in holding any person not to be an evacuee or any property not to be evacuee property, shall not pass any order in relation thereto but shall refer the matter, with his own opinion thereon, to the High Court to which the district judge is otherwise subordinate.

(3)Any reference made under sub-section (2) shall be heard by a Bench of the High Court consisting of not less than two Judges, and the Custodian-General shall dispose of the proceeding in accordance with the decision of the High Court.

28. Finality of orders under this Chapter.

- Save as otherwise expressly provided in this Chapter, every order made by the Custodian - General, district judge, Custodian, Additional Custodian, Authorised Deputy Custodian, Deputy Custodian or Assistant Custodian shall be final and shall not be called in question in any court by way of appeal or revision or in any original suit, application or execution proceeding.

Chapter VI
Penalties And Procedure

29. Penalty for failure to surrender possession of evacuee property.

- Any person who fails to comply with a notice or demand by or on behalf of the Custodian under the provisions of this Act to surrender possession of any evacuee property shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.

30. Penalty for wrongfully paying or receiving rents, etc.

- Any person who pays to or receives from any other person any sum of money in respect of any property which he knows or has reason to believe to be evacuee property shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both :Provided that nothing contained in this section shall apply to render punishable any payment made to or received by the Custodian.

31. Penalty for concealing evacuee property.

- Any person who wilfully conceals any property which he knows or has reason to believe to be evacuee property shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.

32. Penalty for causing damage to evacuee property.

- Any person who wilfully destroys or causes damage to any evacuee property or unlawfully converts it to his own use shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.

33. Penalty for false declaration in certain cases.

- Any person who --

(i)for the purpose of obtaining an allotment or lease of any evacuee property, makes a declaration or statement which is false or which he either knows or has reason to believe to be false, or does not believe to be true, or

(ii)furnishes any return, account of information which is material to any of the purposes of this Act and which is false or which he either knows has reason to believe to be false or does not believe to be true.

shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.

34. Penalty for offences not expressly provided for.

- Any person who contravenes any provision of this Act or of any rule or order made thereunder, or obstructs the lawful exercise of any power conferred by or under this Act, or makes default in complying with any requirement of this Act or of any rule or order made thereunder, shall, if no express provision is made by this Act for punishment of such contravention, obstruction or default, by punishable with imprisonment for a term which may extend to six months, or with fine or with both.

35. Penalty for offences by companies.

- If the person charged with an offence under this Act is a company or other body corporate, the director, manager, secretary or other officer of the company or other body corporate directly concerned in the management thereof shall, unless he proves that the offence took place without his knowledge or that he exercised due diligence to prevent such contravention, be deemed to be guilty of such contravention.

36. Penalty for abetment.

- Any person who abets any of the offences punishable under this Act shall be punishable with the punishment provided for the offence.

37. Offences to be cognizable.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1898, (Act V of 1898), all offences under this Act shall be cognizable.

38. Procedure for prosecution.

- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the State Government or of any officer authorised in this behalf, by general or special order, by the State Government.

39. Offences may be tried summarily.

- Any magistrate empowered to try in a summary way the offences specified in sub-section (1) of section 260 of the Code of Criminal Procedure, 1898 (Act V of 1898), may, if an application is made in this behalf by the complainant and the magistrate thinks fit, try any offence under this Act in accordance with the provisions contained in sections 262 to 265 of that Code, but nothing contained in sub-section (2) of section 262 of that Code shall apply to any such trial.

Chapter VII
Miscellaneous

40. Restriction on transfer by evacuees.

- No transfer of any right or interest in any property made in any manner whatsoever after the 14th day of August, 1947, by or on behalf of any person whose property is notified or declared to be evacuee property, shall be effective so as to confer any rights for remedies on the parties to such transfer or on any person claiming under them unless it is confirmed by the Custodian.

(2)An application for confirmation of such transfer may be made by the transferor or the transferee or any person claiming under, or lawfully authorised by, either of them to the Custodian within two months from the date of transfer or within two months from the commencement of this Act or within two months form the date of the notification or declaration referred to in sub-section (1), whichever is later.

(3)The provisions of section 5 of the Indian Limitation Act, 1908 (IX of 1908) shall apply to an application under sub-section (2).

(4)The Custodian shall hold and inquiry into the application in the prescribed manner any may reject the application, if he is of opinion that-

(a)the transaction has not been entered into in good faith or for valuable consideration, or

(b)the transaction is prohibited under any law for the time being in force, or

(c)the transaction ought not to be confirmed for any other reason.

(5)If the application is not rejected under sub-section (4), the Custodian may confirm the transfer either unconditionally or subject to such terms and conditions as he thinks fit to impose.

41. Prohibition of registration of documents in certain cases.

(1)Where any document required to be registered under the Indian Registration Act, 1908 (XVI of 1908), purports to transfer any right or interest in any property in contravention of the provisions contained in section 20 or section 40, no registering officer shall register any such document and no revenue officer shall sanction any mutation of names in respect thereof, unless the party presenting the document for registration produces a certificate from the Custodian declaring that the property is not property belonging to an intending evacuee or that it is not evacuee property or that the transaction has been confirmed or that the Custodian has given his previous approval to the transfer.

(2)Save as otherwise expressly provided herein, nothing contained in sub-section (1) shall be deemed to affect the provisions contained in the Payment of Taxes (Transfer of Property) Act 1949 (XXII of 1949), or in any other law for the time being in force relating to the registration of documents.

42. Submission of information to Custodian in respect of evacuee property.

- As soon as may be but not later than sixty days from the commencement of this Act, every person who is occupying, supervising or managing any property without the approval of the Custodian which he knows or has reason to believe to the evacuee property, shall submit to the Custodian or to any person authorised by him in this behalf full information relating to such property, including the date from which or the period during which he has been occupying supervising or managing it, and a detailed account of the rents, profits, income or other benefits received from the said property from the date from which or for the period during which he has been occupying, supervising or managing it.

43. Vesting of property in Custodian not affected by death of evacuee, etc.

- Where in pursuance of the provisions of this Act any property has vested in the Custodian, neither the death of the evacuee at any time thereafter nor the fact that the evacuee who had a right or interest in that property had ceased to be an evacuee at any material time shall affect the vesting or render invalid anything done in consequence thereof.

44. Certain officers to be public servants.

- The Custodian-General, the Custodian and every other person duly appointed to discharge any duties imposed on them by this Act or the rules or orders made thereunder shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (Act XLV of 1860).

45. Powers of the Custodian while holding inquiry.

- For the purposes of holding and inquiry under this Act, the Custodian shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Act V of 1908), when trying a suit, in respect of the following matters, namely :--

(a)enforcing the attendance of any person and examining him on each ;

(b)compelling the discovery and production of documents ;

(c)any prescribed matter ;

and the inquiry by the Custodian shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (Act XLV of 1860), and the Custodian shall be deemed to be a court within the meaning of sections 480 and 482 of the Code of Criminal Procedure , 1898, (Act V of 1898).

46. Jurisdiction of civil courts barred in certain matters.

- Save as other wise expressly provided in this Act, no civil or revenue court shall have jurisdiction---

(a)to entertain or adjudicate upon any question whether any property or any right to or interest in any property is or is not evacuee property, or

(b)to entertain or adjudicate upon any question whether any property is or is not an intending evacuee; or

(c)to question the legality of any action taken by the Custodian General or the Custodian under this Act; or

(d)in respect of any matter which the Custodian-General or the Custodian is empowered by or under this Act to determine.

47. Protection of action taken in good faith.

(1)No suit, prosecution or other legal proceeding shall lie against the Custodian-General or the Custodian or any person acting under the direction of the Custodian in respect of anything which is in good faith done or intended to be done in pursuance of this Act or of any rules or orders made thereunder.

(2)No suit or other legal proceeding shall lie against the Central Government, the State Government, the Custodian-General or the Custodian or any other of any damage caused or likely to be caused by anything which in good faith done or intended to be done in pursuance of this Act or of any rules or order made thereunder.

48. Recovery of arrears.

- Any sum due to the State Government or to the Custodian under the provisions of this Act may be recovered as if it were as arrear of land revenue.

49. Record to be public documents.

- All records prepared or registers maintained under this Act shall be deemed to be public documents within the meaning of the Indian Evidence Act, 1872 (I of 1872), and shall be presumed to be genuine until they contrary is proved.

50. Notice of suits to the Custodian.

(1)If it any suit it appears to the civil or revenue court that a question relating to the property of an evacuee or an intending evacuee is involved, the court shall not proceed to determine that question until after notice has been given to the Custodian.

(2)A court may, at any stage of a suit or proceeding, either on its own motion or on application made in this behalf by the Custodian, make an order that the Custodian shall be added as a partly to the suit or proceeding, if the court is satisfied that such addition is necessary or proper for the satisfactory determination of the suit proceeding.

51. Fees payable to the Custodian.

(1)The State Government may fix the fees payable to the Custodian for the management or disposal of any property vested in him.

(2)Such fees shall be payable out of the income or sale proceeds of such property and shall be a first charge on the property.

52. Power to exempt.

- The Central Government may, by notification in the Official Gazette, exempt any person or class of persons or nay property or class of property form the operation of all or any of the provisions of this Act.

53. Power to give directions.

- The Central Government may give directions to any State Government as to the carrying into execution in the State of any of the provisions contained in this Act or of any rules or orders made thereunder.

54. Power to Central Government to take action with regard to evacuee property.

- The Central Government may, for the purposes of regulating the administration of any property which has vested in the Custodian under the provisions of this Act, pass such order or direct such action to be taken in relation thereto as, in its opinion, the circumstances of the case require and as is not inconsistent with any of the provisions contained in this Act.

55. Delegation of powers.

(1)The Central Government may direct that any power exercisable by it under this Act shall be exercisable also by such officer or authority subordinate to the Central Government or by the State Government or by such officer or authority subordinate to the State Government as may be specified in the direction.

(2)The State Government may, by general or special order, direct that any power exercisable by it under this Act shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised by an officer subordinate to the State Government.

(3)Subject to the provisions of this Act and of the rules and orders made thereunder, the Custodian-General may delegate all or any of his powers under this Act to any Deputy or Assistant Custodian-General.

(4)Subject to the provisions of this Act and of the rules and orders made thereunder , the Custodian may delegate all or any of his powers under this Act to any Additional, Deputy or Assistant Custodian, subject to such conditions, if any, as may be specified by the Custodian.

56. Power to make rules.

(1)The Central Government may, be notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :--

(a)the terms and conditions of service of the Custodian-General;

(b)the manner in which inquires under this Act may be held ;

(c)the manner in which evacuee properties which have vested in the Custodian may be notified ;

(d)the manner in which possession of any evacuee property may be taken by the Custodian ;

(e)the manner in which any person claiming any right to, or interest in, any property which has been notified an evacuee property may have his claim registered and disposed of;

(f)the manner in which any attachment may be made by the Custodian ;

(g)the manner in which trust properties which have vested in the Custodian may be administered or otherwise dealt with;

(h)the circumstances in which, and the conditions subject to which, the Custodian may sell any immovable property vested in him, and the procedure governing the grant of leases and the period for which leases may be granted ;

(i)the circumstances in which leases and allotments may be cancelled or terminated or the terms of any lease or agreement varied;

(j)the securities in which the Custodian may invest any moneys held by him ;

(k)the manner in which any moneys due to the Custodian may be recovered;

(l)the form and manner in which books of accounts and other records shall be maintained by the Custodian ;

(m)the form in which any notice under this Act may be issued, the manner of this service and publication and the form in which any demand may be made by the Custodian ;

(n)the nature of cases and the circumstances in which and the conditions subject to which certificates for restoration of property under section 16 may be issued ;

(o)the nature of cases and the circumstances in which the Custodian may refer an applicant under section 16 to a civil court ;

(p)the powers vested in a civil court which may be exercised by the Custodian while holding any inquiry under this Act ;

(r)the form and manner in which and the time within which appeals and applications for revision may be preferred under Chapter V and the fees payable in respect thereof;

(q)the nature of cases and the circumstances in which the Custodian may confirm or refuse to confirm a transfer under section 28.

(s)any other matter which has to be or may be prescribed under this Act.

(3)The State Government may, by notification in the Official Gazette, take rules providing for all or any of the following matters, namely :--

(a)the terms and conditions of service of the Custodian and other officers appointed under this Act and for the furnishing of security by them;

(b)the work to be performed by the Custodian and the Additional, Deputy and Assistant Custodians;

(c)the delegation of powers of the Custodian to the Additional, Deputy or Assistant Custodian ;

(d)the fees payable to the Custodian for the management and disposal of any property vested in him and the manner in which such fees shall be paid ;

(e)the persons by whom and the times at which books of account maintained under this Act, may be inspected and audited.

57. Temporary amendment of section 54 of the Indian Income-tax Act, 1922.

- During the continuance of this Act, sub-section (3) of section 54 of the Indian Income-tax Act, 1922 (XI of 1922) shall have effect as if after clause (o) thereof, the following clause had been inserted, namely :--" (p) of any such particulars to the Custodian of Evacuee Property appointed under the Administration of Evacuee Property Act, 1950, for the purpose of enabling him to discharge the duties imposed upon him by or under the said Act".

58. Repeals and savings.

(1)The Administration of Evacuee Property Ordinance, 1949 (XXVII of 1949), is hereby repealed.

(2)The repeal by this Act of the Administration of Evacuee Property ordinance, 1949 (XXVII of 1949) shall not affect the previous operation thereof and subject thereto anything done or any action taken in the exercise of any power conferred by or under that Ordinance shall be deemed to have been done or taken in the exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.

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