Section 8(1)(b) in Administration of Evacuee Property Act, 1950

[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

(b)in the case of the property of an evacuee as defined in sub-clause (ii) of clause (d) of section 2, from the 15th day of August, 1947; and

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