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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951

(1)in relation to a person displaced from or completed to leave his place of residence in the district of Noakhali or the district of Commilla now forming part of East Bengal, means the 1st day of October, 1946,