Section 12(3) in Displaced Persons (Compensation and Rehabilitation) Act, 1954
(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.
