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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1) in The Defence Of India Act, 1971

(1)Any person remaining in possession of any requisitioned property in contravention of any order made under section 23 may be summarily evicted from the property by any officer empowered in this behalf by the Central Government or the State Government, as the case may be.