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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2)(e) in The Assam Evacuee Property Act, 1951

(e)the manner in which a public notice shall be given under sub-section (2) or sub-section (5) of Section 18, sub-section (2) of Section 19, sub-section (2) or sub-section (7) of Section 24 ;