Section 12 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
12. Power to acquire evacuee property for rehabilitation of displaced persons—
(1)If the Central Government is of opinion that it is necessary to acquire any evacuee property for a public purpose, being a purpose connected with the relief and rehabilitation of displaced persons, including payment of compensation to such persons, the Central Government may at any time acquire such evacuee property by publishing in the Official Gazette a notification to the effect that the Central Government has decided to acquire such evacuee property in pursuance of this section.(2)On the publication of a notification under sub-section (1), the right, title and interest of any evacuee in the evacuee property specified in the notification shall, on and from the beginning of the date on which the notification is so published, be extinguished and the evacuee property shall vest absolutely in the Central Government free from all encumbrances.(3)It shall be lawful for the Central Government, if it so considers necessary, to issue from time to time the notification referred to in sub-section (1) in respect of—(a)all evacuee property generally; or(b)any class of evacuee property; or(c)all evacuee property situated in a specified area; or(d)any particular evacuee property.(4)All evacuee property acquired under this Section shall form part of the compensation pool.Commentary
