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 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(4) in The Bihar Evacuee Property (Management) Act 1953

(4)The Committee shall be a body corporate by the name of the Evacuee Property Management Committee of Bihar and shall have perpetual succession and a common seal and shall by the said name sue and be sued.