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[Cites 0, Cited by 5] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(b) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(b)is otherwise in un-authorised possession of any evacuee property or any other immovable property forming part of the compensation pool, he shall, after he has been given a reasonable opportunity of showing cause against his eviction from such property, surrender possession of the property on demand being made in this behalf by the managing officer or managing corporation or by any other person duly authorised by such officer or corporation.