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

State of Assam - Subsection

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

(1)An evacuee who returns to Assam 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.