Section 9(2)(b) in The Transfer Of Evacuee Deposits Act, 1954

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Union of India - Subsection

Section 9(2)(b) in The Transfer Of Evacuee Deposits Act, 1954

(b)if all the claimants do not appear before the Custodian or if all such claimants appear but do not agree as to the person or persons entitled to the deposit or to the manner of its distribution among them, the Custodian shall forward the deposit and the records relating thereto to the principal Civil court of original jurisdiction within whose jurisdiction all, or the largest number of claimants, reside, or where the claimants residing within the jurisdiction of two or more Courts are equal in number, to the Court which, in the opinion of the Custodian, would best serve the convenience of claimants.

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Union of India - Subsection

Section 9(2)(b) in The Transfer Of Evacuee Deposits Act, 1954