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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(1) in The West Bengal Evacuee Property Act, 1951

(1)An evacuee who returns to West Bengal after the appointed day but not later than the 31st day of December, 1953, may apply in writing to the Committee for restoration of management of his evacuee property of which the Committee has taken charge.