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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(4)(b) in The North-Eastern Areas (Reorganisation) Act, 1971

(b)any property which has been placed by the Union at the disposal of the administration of the Union territory of Manipur or of Tripura subject to the condition that the ownership thereof will continue to vest in the Union.