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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2)(i) in The Assam Evacuee Property Act, 1951

(i)if before the expiry of the appointed day, the evacuee makes to the Deputy Commissioner a declaration of his intention not to return to Assam, as soon as may be, after he receives such declaration ;