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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1) in The Assam Evacuee Property Act, 1951

(1)The Deputy Commissioner shall in the prescribed manner maintain an account of the receipts derived from and the payments made in respect of every evacuee property, while a Deputy Commissioner's order is in force in respect of such property.