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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1) in The West Bengal Evacuee Property Act, 1951

(1)An evacuee may at any time after he returns to West Bengal but not later than the appointed day apply in writing to the Committee for the restoration of any of his evacuee property of which the Committee has taken charge.