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[Cites 0, Cited by 4] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Slum Areas (Improvement And Clearance) Act, 1956

(2)When a notice as aforesaid is published in the Official Gazette, the land shall, on and from the date on which the notice is so published, vest absolutely in the Central Government free from the all encumbrances.