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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(5) in The West Bengal Evacuee Property Act, 1951

(5)An order for restoration of management of an evacuee property under sub-section (3) or sub-section (4) shall be made with as much expedition as possible and in any case within six months from the date of the application under sub-section (1).