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 0] [Section 17] [Entire Act] State of West Bengal - Subsection Section 17(5) in The West Bengal Evacuee Property Act, 1951 (5)Where any evacuee property vests in the Committee under subsection (4), the Committee shall, as soon as may be, give public notice of the fact in the prescribed manner.
