Section 1 in The Bihar Evacuee Property (Management) Act 1953
1. Short title, extent and commencement.
(1)This Act may be called the Bihar Evacuee Property (Management) Act, 1953.(2)It extends to the whole of the State of Bihar.(3)It shall come into force at once.(4)It shall not apply to any property acquired or requisitioned by the State Government for the purposes of the State or for any public purpose.
