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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(2) in The Assam Evacuee Property Act, 1951

(2)Any person in the wrongful use or in the occupation of such property shall, in addition to being proceeded against under sub- section (1), be liable to pay to the Committee damages for such wrongful use or occupation.