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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(2) in The Bihar Evacuee Property (Management) Act 1953

(2)A Court may, at any stage of a suit or proceeding, either on its own motion or on application made in this behalf by the Committee, make an order that the Committee shall be added as a party to the suit or proceeding, if the Court is satisfied that such addition is necessary or proper for the satisfactory determination of the suit or proceeding.