Legal Document View

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
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1)(b) in The Bihar Evacuee Property (Management) Act 1953

(b)in the case of property which has been declared to be evacuee property under Section 7 of the Central Act but has on application been subsequently exempted under Section 52 of the said Act to be brought under the provisions of this Act, from the date of such exemption.