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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2)(e) in Administration of Evacuee Property Act, 1950

(e)the manner in which any person claiming any right to, or interest in, any property which has been notified an evacuee property may have his claim registered and disposed of;