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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Evacuee Interest (Separation) Act, 1951

(2)All suits and proceedings pending before a Civil or Revenue Court at the commencement of this Act shall, in so far as they relateto any claim filed before a competent officer under section 7, be stayed during the pendency of any proceeding under this Act.