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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2)(c) in The Assam Evacuee Property Act, 1951

(c)that he, in the opinion of the State Government, is incompetent or incapable of or unfit to perform the duties of his office on account of physical or mental infirmity;