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 0] [Entire Act] Union of India - Section Section 6A in The Displaced Persons (Compensation and Rehabilitation) Act, 1954 6A. ) Dual charge(7)Exercise of powers(7A)Functionary of Government—Unauthorised possession(8)Package Deal Property(8A)Quasi permanent allotment(9)Review(10)Revisional Jurisdiction(11)Revisional powers(12)Selection of Land(13)Time limit(14)Unauthorised occupant(15)Word occupationCOMMENTARY
