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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(1) in The West Bengal Evacuee Property Act, 1951

(1)The Collector shall, in the prescribed manner, maintain an account of the receipts derived from and the payments made in respect of every evacuee property, while a Collector's Order is in force in respect of such property.