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Union of India - Section

Section 3 in Administration of Evacuee Property Act, 1950

3. References to enactments not in force in Part B States.-

In the application of this Act to any Part B State, unless the context otherwise requires, references to any enactment in force in Part A States but not in force in that Part B State shall be construed.as references to the corresponding enactment, if any, in force in that Part B State.