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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1)(a) in The Bihar Evacuee Property (Management) Act 1953

(a)in the case of property which has not been declared to be evacuee property under Section 7 of the Central Act, immediately after the State Government has declared it as evacuee property under this Act;