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[Cites 0, Cited by 45] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in Administration of Evacuee Property Act, 1950

(1)Where the Custodian is of opinion that any property is evacuee property within the meaning of this Act, he may, after causing notice thereof to be given in such manner as may be prescribed to the persons interested, and after holding such inquiry into the matter as the circumstances of the case permit, pass an order declaring any such property to be evacuee property.