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[Cites 0, Cited by 22] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in Administration of Evacuee Property Act, 1950

(4)Where after any evacuee property has vested in the Custodian any person is in possession thereof, he shall be deemed to be holding on behalf of the Custodian and shall on demand surrender possession of it to the Custodian or to any other person duly authorised by him in this behalf.