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[Cites 0, Cited by 5] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(c)“evacuee property” means any property which has been declared or is deemed to have been declared as evacuee property under the Administration of Evacuee Property Act, 1950 (XXXI of 1950),