Section 26(3)(b) in Administration of Evacuee Property Act, 1950

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Union of India - Subsection

Section 26(3)(b) in Administration of Evacuee Property Act, 1950

(b)where no appeal has been preferred, six months have elapsed from the date on which the time prescribed for the filing of an appeal under this Act in respect of such declaration would have expired:

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Union of India - Subsection

Section 26(3)(b) in Administration of Evacuee Property Act, 1950