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[Cites 0, Cited by 0] [Section 7F] [Entire Act]

Union of India - Subsection

Section 7F(3) in The Census Act, 1948

(3)When a notice referred to in sub-section (2) is published in the Official requisition on and from the date of such publication and be deemed to have been delivered to the person entitled to possession thereof, and the Central Government shall not be liable for any compensation or other claim in respect of such premises for any period after the said date.