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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(1) in The Bihar Evacuee Property (Management) Act 1953

(1)All amounts including amounts due to the evacuee in respect of any transaction relating to evacuee property shall be paid to the Committee by that person liable to pay the same, and such payment shall operate as a valid discharge to the person making the payment to the extent thereof.