Section 25(1)(a) in Administration of Evacuee Property Act, 1950

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Union of India - Subsection

Section 25(1)(a) in Administration of Evacuee Property Act, 1950

(a)under section 7 declaring his property to be evacuee property on the ground that he is an evacuee within the meaning of sub-clause (iii) or sub-clause (iv) or sub-clause (v) of clause (d) of section 2, or that the property is evacuee property within the meaning of sub-clause (2) of clause (f) of section 2, or

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Union of India - Subsection

Section 25(1)(a) in Administration of Evacuee Property Act, 1950