Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in The Assam Evacuee Property Act, 1951

(1)An evacuee may, at any time after the returns to Assam but not later than the appointed day, apply in writing to the Committee for the restoration of any of his evacuee property of which the Committee has taken charge.