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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1)(c) in The West Bengal Evacuee Property Act, 1951

(c)where after the appointed day the evacuee has not returned to West Bengal, whether there is or is not a declaration by the evacuee of his intention not to return or whether there is or is not an application to the Committee to take charge of his property.