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[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(6)(b) in The West Bengal Evacuee Property Act, 1951

(b)Upon the vesting of the management of the evacuee property in him, the evacuee shall have all the rights, powers and liabilities of an owner in respect of the evacuee property, and the Committee shall subject to sub-section (7) be absolved of all further responsibility in respect of such property and sub-sections (2) and (3) of section 18, section 19, section 20 and section 21 shall cease to apply in respect of the evacuee property.