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State of West Bengal - Section

Section 20 in The West Bengal Evacuee Property Act, 1951

20. Certain payments not to be valid discharge.

- No payment made, after publication of a notice under sub-section (5) of section 17, on account of any amount due to the evacuee in respect of his property vested in the Committee save and except the Committee or some person appointed by the Committee, shall constitute a valid discharge of any liability in respect thereof.