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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2) in The Assam Evacuee Property Act, 1951

(2)In computing the period of limitation applicable to any suit, appeal or application in respect of any evacuee property, the time during which a Deputy Commissioner's order remains in force in respect of such property shall be excluded.