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[Cites 0, Cited by 0] [Section 11(8)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(8)(b) in The Atomic Energy Act, 1962

(b)if such an objection is duly made and the notice is confirmed as respects the whole or any part of that property by a notice served under sub-section (7), vest accordingly in the Central Government on the service of the last mentioned notice, and shall in either case vest free from all encumbrances.