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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2)(c) in The Assam Evacuee Property Act, 1951

(c)may, subject to the provisions of Section 5, make any allotment of such property or part thereof to any person on such terms and conditions as he thinks fit;