Section 31 in The Bihar Evacuee Property (Management) Act 1953
31. Power of State Government to take action with regard to evacuee property.
- The State Government may, for the purpose of regulating the administration and management of any property which has vested in the Committee under the provision of this Act, pass such order or direct such action to be taken in relation thereto as, in its opinion, the circumstances of the case require and as is not inconsistent with any of the provisions contained in this Act.
