Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(5) in The Assam Evacuee Property Act, 1951

(5)An order for restoration of management of an evacuee property under sub-section (3) or sub-section (4) being made, shall be made with as such expediency as possible and in any case within six months from the date of application under sub-section (1).