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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(2) in The Bihar Evacuee Property (Management) Act 1953

(2)Upon such disposition as aforesaid, the evacuee shall intimate the committee thereof and the Committee shall, as soon as may be, cause, a public notice to be given in the prescribed manner.