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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2) in The Assam Evacuee Property Act, 1951

(2)An allotment and the terms and conditions thereof shall be binding on the evacuee in respect of whose evacuee property the allotment has been made, and also on the Committee but only for the period for which the allotment has been made.