Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 46] [Entire Act] Union of India - Subsection Section 46(c) in Administration of Evacuee Property Act, 1950 (c)to question the legality of any action taken by the Custodian General or the Custodian under this Act; or
