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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 29 in Administration of Evacuee Property Act, 1950

29. Penalty for failure to surrender possession of evacuee property.

- Any person who fails to comply with a notice or demand by or on behalf of the Custodian under the provisions of this Act to surrender possession of any evacuee property shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.