Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act] Union of India - Subsection Section 56(3)(d) in Administration of Evacuee Property Act, 1950 (d)the fees payable to the Custodian for the management and disposal of any property vested in him and the manner in which such fees shall be paid ;