Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Section 46] [Entire Act] Union of India - Subsection Section 46(a) in Administration of Evacuee Property Act, 1950 (a)to entertain or adjudicate upon any question whether any property or any right to or interest in any property is or is not evacuee property, or
