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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(f) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(f)the property, if any, allotted or leased to the applicant by the Central Government or a State Government or by the Custodian;