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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(3)(i) in The West Bengal Evacuee Property Act, 1951

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