Section 12(2)(a) in The Railway Companies (Emergency Provisions) Act, 1951

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(a) in The Railway Companies (Emergency Provisions) Act, 1951

(a)direct that all the property, effects and actionable claims of the railway company shall revest in the persons in whom they were vested before the issue of the notified order under section 3; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 12(2)(a) in The Railway Companies (Emergency Provisions) Act, 1951