Section 2(2)(j) in Administration of Evacuee Property Act, 1950

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Union of India - Subsection

Section 2(2)(j) in Administration of Evacuee Property Act, 1950

(j)"unauthorised person" means any person (whether duly empowered in this behalf by the evacuee or otherwise) who, after the 14th day of August, 1947, has been occupying, supervising or managing the property of an evacuee without the approval of the Custodian.

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Union of India - Subsection

Section 2(2)(j) in Administration of Evacuee Property Act, 1950