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[Cites 0, Cited by 11] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Evacuee Interest (Separation) Act, 1951

(b)" claim" means the assertion by any person, not being an evacuee, of any right, title or interest in any property--
(i)as a co- sharer or partner of an evacuee in the property; or
(ii)as a mortgagee of the interest of an evacuee in the property; or Supplemented in:-