Section 10(2)(o) in Administration of Evacuee Property Act, 1950

[Cites 0, Cited by 13] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(o) in Administration of Evacuee Property Act, 1950

(o)transfer in any manner whatsoever any evacuee property, notwithstanding anything to the contrary contained in any law or agreement relating thereto :

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Union of India - Subsection

Section 10(2)(o) in Administration of Evacuee Property Act, 1950