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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(3)(i) in The Assam Evacuee Property Act, 1951

(i)The Committee shall maintain in the prescribed form accounts of all evacuee property vested in it, a separate accounts being maintained in respect of each evacuee or where the property of the body of a co-sharer evacuees is managed jointly, in respect of each body of co-sharer evacuees.