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[Cites 0, Cited by 1] [Section 16(3)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3)(b) in The Displaced Persons (Debts Adjustment) Act, 1951

(b)Where the compensation is by way of exchange of property, to a first charge on the property situate in India so received by way of exchange: