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Union of India - Section

Section 5 in The Evacuee Interest (Separation) Act, 1951

5. Jurisdiction of competent officers.

A competent officer shall have jurisdiction to decide any claim relating to any composite property situate within the limits of the local area of his jurisdiction and such cases or classes of cases as may, by general or special order, be transferred to him under section 19 by the Central Government or the appellate officer.