Section 24A(4) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(4)In this section,-(a)"Custodian" has the meaning assigned to it in the Administration of Evacuee Property Act, 1950 (Central Act XXXI of 1950); [x x x] [Omitted by Rajasthan Act 23 of 1959.],(b)"displaced person" has the meaning assigned to it in the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954), and(c)"evacuee property" has the meaning assigned to it in the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954) and includes evacuee property acquired by the Central Government under section 12 of that Act.]
