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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(2) in The Assam Evacuee Property Act, 1951

(2)The Committee shall take such measures as may be necessary for the good management and protection of any evacuee property of any evacuee vested in it, for the assertion of title thereto and for obtaining possession thereof and may for such purposes do all acts and incur all expenses as may be necessary or incidental.