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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(a) in Administration of Evacuee Property Act, 1950

(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 ;