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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(e) in The Bihar Evacuee Property (Management) Act 1953

(e)"Evacuee property"means any immovable property in the State of Bihar belonging to a person who is an evacuee within the meaning of this Act, and which, on application made by the evacuee, with a view to bring the property under the provisions of this Act-